Prakash Kaur vs Lrs.Of Jeet Singh ...
2023 Latest Caselaw 8331 Raj

[2023:RJ-JD:34142]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 520/2012

Prakash Kaur W/o Shri Baldev Singh, aged 75 years, B/c Kamboj Sikh, R/o Chak 14 G.B. Tehsil Sri Vijaynagar, District Sri Ganganagar.

----Appellant Versus

1. Jeet Singh S/o Shri Hari Singh, B/c Kamboj Sikh, R/o Chak 14 G.B. Tehsil Sri Vijaynagar District Sri Ganganagar since dead through his legal representatives: 1/1. Veer Virendra Singh adopted son of Late Shri Jeet Singh B/c Kamboj Sikh R/o Chak 14 G.B. Tehsil Sri Vijaynagar District Sri Ganganagar though his next friend Deedar Singh (being his maternal grand-father) S/o Shri Ganga Singh B/c Kamboj Sikh, R/o 73 R.B. Tehsil Raisinghnagar District Sri Ganganagar.

----Respondent

For Appellant(s) : Mr. B.M. Aggarwal For Respondent(s) : Mr. Rajendra Soni

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

10/10/2023

1. In the present matter, an application was filed by the

respondent on 25.01.2023, where it was submitted that the

appellant has expired on 13.03.2022 and the appeal be abated as

no steps for substitution of the legal representatives of deceased

appellant have been taken. The copy of the said application was

served on learned counsel for the appellant which is an admitted

fact but no steps were taken.

2. An application on 06.07.2023 was filed on behalf of the

respondent for early hearing of the matter and it was again stated

[2023:RJ-JD:34142] (2 of 2) [CFA-520/2012]

that in view of the fact that no steps qua deceased appellant have

been taken, the appeal be dismissed as having abated.

3. After the said application having been filed, when the matter

was listed on 06.04.2023 and further on 09.10.2023, none

appeared for the appellant and hence, the matter was directed to

be listed today i.e. on 10.10.2023.

4. In view of the fact that the appellant has expired on

13.03.2022 and despite information being given by learned

counsel for the appellant, no steps qua her have been taken, the

present appeal is dismissed as having abated.

5. All pending applications, if any, also stands disposed of.

(REKHA BORANA),J 702-KashishS/-

Powered by TCPDF (www.tcpdf.org)