Bishun Mahto & Others vs Ghanshyam Mahto & Others
2022 Latest Caselaw 1911 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    M.A. No.328 of 2018
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Bishun Mahto & Others ... Appellants

-versus-

Ghanshyam Mahto & Others ... Respondents

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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For the Appellants: Mr. Amar Kumar Sinha, Advocate For the Respondents:

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5/ 10.05.2022 I.A. No. 51 of 2020

I have gone through this interlocutory application. It has been submitted that the original appellant No.7 died on 28.04.2018, i.e., after pronouncement of the judgment and before filing of this appeal, thus, this appeal was filed impleading heirs and legal representatives of deceased appellant No.7, who are appellants Nos.8 to 14 in the memo of appeal. There is no illegality in impleading the heirs and legal representatives of the deceased party.

Defect has been pointed out by the Office that original appellant No.7 has not been made a party. Reasons for impleading appellants Nos.8 to 14, who are heirs and legal representatives of deceased original appellant No.7 have specifically been explained in this interlocutory application. Office Objection is, accordingly, set aside.

This interlocutory application stands allowed.

(Ananda Sen, J.) Kumar/Cp-02