Punnu Ram vs Kartara Ram
2024 Latest Caselaw 6401 P&H

Punjab-Haryana High Court

Punnu Ram vs Kartara Ram on 20 March, 2024

                                     Neutral Citation No:=2024:PHHC:040488


                                                               2024:PHHC:040488

210        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                                             RSA-73-1999 (O&M)
                                             Date of decision: 20.03.2024

PUNNU RAM                                                       ...APPELLANT
                               VERSUS

KARTARA RAM                                                     ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE GURBIR SINGH

Present: None.
         ****
GURBIR SINGH, J. (ORAL)

1. The present appeal has been filed by the plaintiff against the

concurrent judgments passed by both the Courts below whereby his suit for

permanent injunction i.e. to restrain defendant from interfering in his peaceful

possession and cultivating the suit land was dismissed and findings were

affirmed in appeal.

2. Vide order dated 29.09.1999, the present appeal was admitted.

3. As per report of the Registry, the counsel representing the parties have

been elevated to the Bench of this Court. It has been further reported that the

appellant as well as respondent have died.

4. As on date, no application has been moved by the LRs of the

deceased-appellant to prosecute the present appeal.

5. Since there is no representation on behalf of either side, present appeal

is dismissed for want of prosecution. However, in case any cause still survives,

the LRs of the deceased-appellant, if any, are at liberty to move an application

for revival of this appeal.

20.03.2024                                            (GURBIR SINGH)
renubala                                                JUDGE
           Whether speaking/reasoned: Yes/No
           Whether reportable:        Yes/No

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