Jaswant Singh And Ors vs Pritam Singh (Since Deceased) And Ors
2024 Latest Caselaw 5894 P&H

Punjab-Haryana High Court

Jaswant Singh And Ors vs Pritam Singh (Since Deceased) And Ors on 14 March, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                      Neutral Citation No:=2024:PHHC:037071




                                                          2024:PHHC:037071

320         IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                              RSA No. 1513 of 2022(O&M)
                                              Date of decision :14.03.2024

Jaswant Singh and others                                        ...Appellants
                                     Vs.
Pritam Singh (since deceased) and others                        ...Respondents

CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present:      Mr. K. S. Sidhu, Advocate
              for the appellants.

                   ***
ANIL KSHETARPAL, J.(Oral)

1. Learned counsel representing the appellants submits that by a common

judgment passed by the First Appellate Court, two connected appeals were decided.

One appeal filed by appellant-Karamjit Singh i.e. RSA No. 997 of 2020 has been

allowed on 19.01.2024 while remitting the matter back to the trial Court. He submits

that this appeal can also be disposed of in the same terms.

2. Perusal of the paper-book shows that both the first appeals were filed

against the judgment passed by the trial Court in Civil Suit No. 211 of 29.04.2006. In

fact, two separate first appeals were filed by defendant No.1 and defendants No. 2 to

5. The matter has already been remitted back to the trial Court.

3. In these circumstances, this appeal is disposed of in terms of the

judgment dated 19.01.2024 passed in RSA No. 997 of 2020 titled as 'Karamjit Singh

Vs. Pritam Singh and others'.

4. This order is being passed without issuing notice to the other side,

hence, they shall have liberty to file application for recalling, if found necessary.

                                                       (ANIL KSHETARPAL)
14.03.2024                                                   JUDGE
neeraj     Whether speaking/reasoned :                   Yes       No
           Whether Reportable :                          Yes       No




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