Shangara Singh vs Jit Singh And Another
2024 Latest Caselaw 6005 P&H

Punjab-Haryana High Court

Shangara Singh vs Jit Singh And Another on 15 March, 2024

                                                    Neutral Citation No:=2024:PHHC:037646




        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH.

                                   2024:PHHC:037646
137                                RSA-243-1993 (O&M).
                                   Date of Decision: 15.03.2024.


SHANGARA SINGH
                                                                        .. Appellant

                             VERSUS

JIT SINGH AND ANOTHER
                                                                    .. Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

PRESENT None for the appellant.

VINOD S. BHARDWAJ, J. (ORAL)

The present regular second appeal has been filed against the judgment and decree dated 19.12.1989 passed in Civil Suit No.211T dated 02.09.1987/14.03.1988 by the Sub Judge First Class, Nabha camp at Patiala as well as against the subsequent dismissal of the Civil Appeal No.121 of 02.02.1990 by the Court of Additional District Judge, Patiala, vide judgment dated 17.11.1992.

There had been no representation on behalf of the appellant, hence a notice was ordered to be issued to the parties vide order dated 08.12.2022.

As per office report, it is stated that the appellant and respondent No.2-defendant has passed away. There is no representation on behalf of respondent No.1 despite service.

Dismissed in default.

Liberty is, however, granted to the parties to seek revival of the present regular second appeal.

March 15, 2024.                      (VINOD S. BHARDWAJ)
raj arora                                  JUDGE
           Whether speaking / reasoned :    Yes / No
           Whether reportable           :   Yes / No

Neutral Citation No:=2024:PHHC:037646

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