RAJENDHIRAN Vs. MUTHAIAMMAL @ MUTHAYEE

JUDGEMENT

(1.) This application is filed by the applicant(s)/respondent(s) seeking recall of judgment dtd. 3/1/2024 passed in the instant Civil Appeal on the ground that the respondents in the appeal were not served.

(2.) Having considered the grounds taken for nonappearance, we are of the view that the application deserves to be allowed. Accordingly, the application is allowed and the judgment dtd. 3/1/2024 is recalled.

(3.) The appeal is taken on board.