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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. 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; 5th October, 2015.

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