Bikkar Singh vs Jagir Kaur
2024 Latest Caselaw 7502 P&H

Punjab-Haryana High Court

Bikkar Singh vs Jagir Kaur on 8 April, 2024

                                     Neutral Citation No:=2024:PHHC:049618



                                                               2024:PHHC:049618
           IN THE PUNJAB AND HARYANA HIGH COURT AT
                          CHANDIGARH
161                                                      RSA-1557-1993 (O&M)
                                                     Date of Decision: 08.04.2024
BIKKAR SINGH AND OTHERS
                                                                     ... Appellants
                                     VERSUS
JAGIR KAUR AND OTHERS
                                                                   ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                                         ****
Present:      None for the appellants.
              Mr. Yash Goyal, Advocate for Mr. H.K. Aurora,
              Advocate for respondent No.2.
              None for remaining respondents.
                                     ****
VINOD S. BHARDWAJ, J. (ORAL)

The appellants-plaintiffs are in second appeal against the judgment and decree dated 11.03.1987 passed by the then Sub Judge Ist Class, Jalandhar whereby the suit filed by the appellants-plaintiff was dismissed; as well as against the judgment and decree dated 03.05.1993 passed by the then Addl. District Judge, Jalandhar in Civil Appeal No.63 of 1993 whereby the appeal was dismissed upholding the judgment and decree dated 11.03.1987 passed by the then Sub Judge Ist Class, Jalandhar.

Notices to the appellants were ordered to be issued by this Court vide order dated 24.11.2023. It has been reported by the office that the appellants have been reported to have died.

Neither the counsel nor the LRs have entered appearance on behalf of the deceased appellants.

The present appeal is accordingly dismissed for non-prosecution. Liberty is, however, granted to the LRs of the deceased appellants to seek revival of the present appeal, if so advised.

                                                     (VINOD S. BHARDWAJ)
APRIL 08, 2024                                             JUDGE
rajender
                    Whether speaking/reasoned           : Yes/No
                    Whether reportable                  : Yes/No



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