Madras High Court
B.Pugalendhi vs Unknown
Author: B.Pugalendhi
Bench: B.Pugalendhi
C.M.P(MD)Nos.582 to 584 of 2022
C.M.P(MD)Nos.582 to 584 of 2022
in
S.A.No.888 of 2003
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 2618 days in filing application to set aside the abatement caused due to death of the 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 to 7.
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 01.04.2022 for final hearing.
18.02.2022 dsk 1/2 https://www.mhc.tn.gov.in/judis C.M.P(MD)Nos.582 to 584 of 2022 B.PUGALENDHI , J.
dsk C.M.P(MD)Nos.582 to 584 of 2022 in S.A.No.888 of 2003 18.02.2022 2/2 https://www.mhc.tn.gov.in/judis