Satbir Singh vs Kewal Etc
2024 Latest Caselaw 5708 P&H

Punjab-Haryana High Court

Satbir Singh vs Kewal Etc on 13 March, 2024

                                                   Neutral Citation No:=2024:PHHC:036274




                                               2024:PHHC:036274

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

201                                        FAO-192-1994 (O&M)

SATBIR SINGH
                                                     ... Appellant
                               VERSUS
KEWAL AND ANOTHER

                                                     ....Respondents

2.                                      CR-477-1994
                                        Date of Decision: 13.03.2024

KEWAL AND ANOTHER
                                                     ... Petitioners
                               VERSUS

SATBIR SINGH
                                                     ....Respondents

CORAM:       HON'BLE MRS. JUSTICE RITU TAGORE

Present:     Mr. Aditya Vermani, Advocate
             for the appellant in FAO-192-1994 and
             for respondent in CR-477-1994.

             None for petitioners in CR-477-1994 and
             for the respondents in FAO-192-1994.

                          *****

RITU TAGORE, J.(Oral)

1. These are burnt cases.

2. The FAO has been preferred by Satbir Singh against

Kewal and Yudhvir Singh (as evident from the judgment passed in

MACT Case No.125 of 1993 decided on 20.10.1993 titled 'Satbir

Singh Vs. Kewal and another').

3. Counsel for the appellant (in FAO-192-1994) stated that

as per his knowledge respondents No.1 and 2 have passed away and

despite his best efforts he could not trace out their LRs.

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Neutral Citation No:=2024:PHHC:036274

FAO-192-1994 (O&M) :2: 2024:PHHC:036274 CR-477-1994

4. In view of the submissions made by learned counsel for

the appellant, at this stage, there appears no reasonable possibility of

tracing out the LRs of the respondents against whom compensation is

sought. Learned counsel for the appellant also submitted at bar that

the appeal and petition be consigned to the records with liberty to the

appellant to revive the same as and when LRs of deceased

respondents are traced.

5. In view of the above it is not desirable to linger on the

present appeal and revision at this stage, and the same are disposed of

with liberty to the appellant and revisionist to revive the same as and

when anyone is aggrieved of by this order.

6. A photocopy of this order be placed on the connected

case file numbered above.

(RITU TAGORE) JUDGE 13.03.2024 Rimpal

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

Neutral Citation No:=2024:PHHC:036274

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