Madras High Court
Unknown vs B.Pugalendhi
Author: B.Pugalendhi
Bench: B.Pugalendhi
C.M.P.(MD)Nos.3409 to 3411 of 2016
in S.A.No.1835 of 1998
B.PUGALENDHI, J.
C.M.P.(MD)No.3409 of 2016 has been filed to condone the delay of 385 days in setting aside the abatement caused due to the death of second respondent in S.A.No.1835 of 1998.
C.M.P.(MD)No.3410 of 2016 has been filed to set aside the abatement caused due to the death of second respondent in S.A.No.1835 of 1998.
C.M.P.(MD)No.3411 of 2016 has been filed to bring on record the respondents 3 to 7, who are the legal heirs of the second respondent, as respondents 3 to 7 in S.A.No. 1835 of 1998.
Heard both sides.
Considering the reasons stated in the affidavit filed in support of these petitions, all three petitions are allowed.
08.02.2022 ogy Note: a) Registry is directed to https://www.mhc.tn.gov.in/judis carry out necessary amendment
b) Post the second appeal finally on 14.02.2022 at the request of the learned counsel for R3 to R7