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SC: Judgment for Deceased Party is Null if Legal Heir was not Brought on Record Before Hearing - (07 Nov 2025)

CIVIL

Supreme Court held that a judgment in favor of a party who dies before their case is heard is null if their legal heirs are not brought on record. The bench noted that the appeal abates on the death of the appellant, making any judgment delivered in such cases legally ineffective.

Tags : DECEASED   HEARING   PARTY  

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