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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.

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.

6. The parties shall appear before the High Court on 15th  

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; 16th December, 2015.

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