Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.14626 OF 2015
(Arising out of SLP(C)No.30710 of 2015)
KAJOMA KUMARI ... APPELLANT(S)
VS.
THE UNION OF INDIA ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
2. The only reason, for which the High Court had
disposed of Miscellaneous Appeal No.379/2013, was that all
the legal heirs of the deceased had not been joined in the
said litigation.
JUDGMENT
3. In the interest of justice, we are of the view that
all heirs should be permitted to be joined at a belated
stage so that if any compensation is payable to the heirs,
that can be paid to them.
4. The High Court shall permit all the legal heirs to be
joined and shall decide the matter on its merits in
accordance with law.
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5. The impugned order is set aside and the appeal is
disposed of as allowed with no order as to costs. Pending
application, if any, stand disposed of.
th
6. The parties shall appear before the High Court on 15
February, 2016, so that the matter can proceed further.
7. In the meantime, needful shall be done by the
appellant to bring all the legal heirs on record.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
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16 December, 2015.
JUDGMENT
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