Madras High Court
B.Pugalendhi vs Unknown
Author: B.Pugalendhi
Bench: B.Pugalendhi
C.M.P(MD)Nos.7934, 7938 and 7940 of 2021
C.M.P(MD)Nos.7934,7938 and 7940 of 2021
in
S.A(MD)No.1195 of 2005
B.PUGALENDHI , J.
This common order will govern all these three petitions.
2.Three civil miscellaneous petitions are filed.
One petition is to condone the delay of 195 days in filing application to set aside the abatement caused due to death of first appellant. The second petition is to set aside the abatement and third petition is to bring on record legal heirs of deceased first appellant as appellant Nos.2 and 3.
3.Mr.K.Balasubramanian, learned counsel for the respondents in these three petitions very fairly submits that he has no serious objection in allowing these petitions.
4.All the three petitions are ordered as prayed for.
Registry is directed to carry out necessary amendments in the cause tile.
5.List the main second appeal on 24.03.2022.
15.02.2022 dsk 1/2 https://www.mhc.tn.gov.in/judis C.M.P(MD)Nos.7934, 7938 and 7940 of 2021 B.PUGALENDHI , J.
dsk C.M.P(MD)Nos.7934, 7938 and 7940 of 2021 in S.A(MD)No.1195 of 2005 15.02.2022 2/2 https://www.mhc.tn.gov.in/judis