Madras High Court
P.R. Shanmugasundaram vs R. Mallika And Others
A. No.36 of 2025 in C.S. No.125 of 1996 P.R. Shanmugasundaram ... Applicant Vs. R. Mallika and Others ... Respondents ABDUL QUDDHOSE.J., Since the defendant No.5 is dead, the applicant will have to file a fresh application seeking to restore the suit as against the LRs of the deceased 5th defendant. In view of the same, the learned counsel for the applicant is not pressing this application. Accordingly, this application is dismissed as not pressed. However, liberty is granted to the applicant to file fresh application once the LRs of the deceased 5th defendant are impleaded as party defendants in the suit.
2. Registry is directed to number the application filed by the applicant / 4th plaintiff seeking to bring on record the LRs of the deceased 5th defendant if it is otherwise in order.
14.03.2025 ab 1/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/03/2025 02:34:20 pm ) ABDUL QUDDHOSE.J., ab A. No.36 of 2025 in C.S. No.125 of 1996 14.03.2025 2/2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/03/2025 02:34:20 pm )