Gurdial Kaur vs Chuhur Singh
2024 Latest Caselaw 8016 P&H

Punjab-Haryana High Court

Gurdial Kaur vs Chuhur Singh on 16 April, 2024

                                     Neutral Citation No:=2024:PHHC:051165



                                                               2024:PHHC:051165
           IN THE PUNJAB AND HARYANA HIGH COURT AT
                          CHANDIGARH

125                                                              RSA-1341-1993
                                                     Date of Decision: 16.04.2024

GURDIAL KAUR
                                                                        ... Petitioner
                                     VERSUS
CHUHUR SINGH AND OTHERS
                                                                    ... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
                                         ****
Present:      None.
                                         ****
VINOD S. BHARDWAJ, J. (ORAL)

The appellant-plaintiff is in second appeal against the judgment dated 20.04.1993 passed by the then Addl. District Judge, Faridkot in Civil Appeal No.66 dated 11.04.1991; whereby the judgment dated 15.03.1991 passed by the then Addl. Senior Sub Judge, Muktsar in Civil Suit No.602-1 of 19.07.1989 has been reversed while dismissing the suit of the appellant- plaintiff.

As per office report, the counsel earlier representing the appellant- plaintiff is not traceable; whereas the notice issued to the sole appellant-plaintiff has been received back with the report 'died'.

Since no LR of the deceased appellant-plaintiff has come forward to pursue the present appeal, it seems that they have no subsisting interest in the present appeal.

Dismissed for non-prosecution.

                                                     (VINOD S. BHARDWAJ)
APRIL 16, 2024                                             JUDGE
rajender


                      Whether speaking/reasoned       : Yes/No
                      Whether reportable              : Yes/No




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