Smt. Shanti Devi W/O Late Shri ... vs Vikas Sharma S/O Shri B.L. Sharma
2023 Latest Caselaw 2712 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Civil Writ Petition No. 9511/2018

Smt Shanti Devi
                                                                  ----Petitioner
                                   Versus
Vikas Sharma And Ors
                                                                ----Respondent

For Petitioner(s)         :    None present
For Respondent(s)         :    None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/03/2023

The matter comes up on an application (IA No.1/2023) filed

under Order 22 Rule 3 CPC for bringing on record the legal heirs of

deceased-petitioner, Smt. Shanti Devi, who died on 22.05.2022. It

is stated in the application that there is no legal heir of deceased

Smt. Shanti Devi except her mother-in-law, Smt. Ganga Devi.

Learned Trial Court vide order dated 10.11.2022, after

considering the material placed before it, at the provisions of law

allowed Smt. Ganga Devi to be taken on record as legal heir of

deceased-petitioner, Smt. Shanti Devi in the suit pending before it.

In view of the above and the reasons mentioned in the

application (IA No.1/2023) filed under Order 22 Rule 3 CPC for

taking legal heir of deceased-petitioner Smt. Shanti Devi on

record, the same is allowed.

Smt. Ganga Devi, the legal heir of deceased-petitioner, Smt.

Shanti Devi is ordered to be taken on record.

(2 of 2) [CW-9511/2018]

The amended cause-title filed along with the application is

also taken on record.

Office to proceed further.

(GANESH RAM MEENA),J

ARTI SHARMA /19

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