Jaspal Singh, J.@mdashHeard. Actual date notice was issued to the appellant for today which has been received back with the report that the appellant had died. No application has been preferred by the legal representatives of the appellant for impleading them in place of the sole appellant as party to the appeal.
2. Reliance has been placed on the judgment of this Court settled in RSA No. 1770 of 1986, decided on 23.09.2011 titled as "Jagdish Singh vs. The Kahma Coop. Agri. Service Society Kahma and another", wherein it is held that the appeal is not maintainable in the absence of the legal representatives of the sole appellant. Accordingly, the appeal stands abated and is disposed of as such.
