M/S. National Aluminium Co. Ltd. Vs. Raj Kishore @ Sahu Jena & Anr [1996] INSC 33 (9 January 1996)

Ramaswamy, K.Ramaswamy, K.G.B. Pattanaik (J)

CITATION: 1996 SCC (3) 44 JT 1996 (1) 617 1996 SCALE (1)SP34

ACT:

HEAD NOTE:

O R D E R

Leave granted.

Though notice was served on the respondents, no one has appeared for the first respondent-claimant. The controversy is no longer res integra. They are covered by the judgment of this Court in U.P. Avas Vikas Evam Parishad v. Gyan Devi [Dead] by Lrs. & Ors. [JT 1994 (7) SC 304]. In that view, the appellant being beneficiary is entitled to be impleaded as a party in the pending proceedings in the court of Subordinate Judge, Angul.

The appeal is accordingly allowed. No costs.

 

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