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Judgment
20 paragraphs · 301 wordsHARINDER SINGH SIDHU, J.
CM NO.5068-C OF 2018
This is an application for impleading the legal representatives of respondents No.1 and 2, who are stated to have died on 13.08.2017 and 19.11.2012
respectively.
For the reasons mentioned in the application, the same is allowed as prayed for. The persons mentioned in para Nos.2 and 3 of the application are
permitted to be impleaded as legal representatives of the deceased, subject to all just exceptions and for the limited purpose of this litigation.
Amended memo of parties is taken on record.
CM NO.5071-C OF 2018
This is an application for impleading the legal representatives of appellant No.1, who is stated to have died on 01.02.2016.
For the reasons mentioned in the application, the same is allowed as prayed for. The person mentioned in para No 3 of the application is permitted to
be impleaded as legal representatives of the deceased, subject to all just exceptions and for the limited purpose of this litigation.
Amended memo of parties is taken on record.
CM NO.5069-C OF 2018
This is an application for preponing the main appeal in view of the compromise arrived at between the parties. The main case, which was admitted,
is preponed for today and is taken up on board with the consent of the learned counsel for the parties.
CM NO.5070-C OF 2018 AND RSA NO.1401 OF 2004
This application has been filed for disposal of the main appeal in view of the compromise (Annexure A-1).
Learned counsel for the parties state that the matter has been compromised between the parties and may be disposed of in terms thereof.
Accordingly, the application is allowed. The RSA is disposed of in terms of compromise (Annexure A-1). The parties shall remain bound by the
compromise. Decree be drawn in terms of the compromise.