Madras High Court
B.Pugalendhi vs Unknown
Author: B.Pugalendhi
Bench: B.Pugalendhi
C.M.P(MD)Nos.10171,10173 and 10175 of 2021
C.M.P(MD)Nos.10171,10173 and 10175 of 2021
in
S.A(MD)No.1099 of 2007
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 1600 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.3 and 4.
3.Learned counsel for the respondent 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 08.04.2022 for final hearing.
18.02.2022 dsk 1/2 https://www.mhc.tn.gov.in/judis C.M.P(MD)Nos.10171,10173 and 10175 of 2021 B.PUGALENDHI , J.
dsk C.M.P(MD)Nos.10171,10173 and 10175 of 2021 in S.A(MD)No.1099 of 2007 18.02.2022 2/2 https://www.mhc.tn.gov.in/judis