Har Ram vs Jai Singh And Ors
2021 Latest Caselaw 9909 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 197/1998

Har Ram

----Appellant Versus Jai Singh And Ors

----Respondent

For Appellant(s) : Mr. Vasu Dev Gaur, Adv. through VC For Respondent(s) : Mr. Amit Mehta, Adv. through VC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

29/06/2021

The matter comes up on an application under Order 22 Rule

10 CPC at the instance of respondents No.1 to 4 for taking on

record the fact/information regarding the death of respondent

No.1 Jai Singh.

Copy of death certificate of respondent No.1 is already

annexed with the application.

For reasons stated in the application, the application is

allowed. The appellant may take appropriate steps for bringing on

record the legal heirs of respondent No.1 Jai Singh.

(MANOJ KUMAR GARG),J 31-MS/-

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