Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8315 OF 2015
(Arising out of SLP(C)No.34843/2014)
KHUSHBIR SINGH
... APPELLANT(S)
VS.
GURDEEP SINGH & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel.
2. Leave granted.
JUDGMENT
3. Looking at the facts of the case, the prayer, so far
as it relates to amendment application about change of
name from the father to the name of the grandfather is
concerned, shall stand allowed.
4. It would be open to the concerned parties to lead
evidence on the amended suit.
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5. The impugned judgment is set aside and the appeal is
disposed of as allowed to the above extent with no order as
to costs.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
5 October, 2015.
JUDGMENT
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