M.V. RAJASHEKAR Vs. B. SRIDHAR AND OTHERS

JUDGEMENT

(1.) THIS is an appeal filed by the Plaintiff in O.S. No. 292 of 1995 against the order passed by the lower Court on I.A.XVII in the suit allowing the application filed by the Respondents under Order 22, Rule 10 Code of Civil Procedure and praying to come on record as L. Rs. of the deceased Defendant No. 1 in the suit.

(2.) THE Court below after hearing both the Plaintiff and the applicants in I.A.XVII passed the order allowing the application and permitting the applicants to come on record as legal representatives of the deceased Defendant No. 1.

(3.) ON the other hand, Sri Mahantesh, learned Counsel appearing for the Respondents contended that the applicants and the Plaintiff are parties in a suit before the Madras High Court where the applicants have filed a P and SC case and it has been converted into a suit where it has been stated by the impleading applicants that the deceased Defendant has executed a Will in their favour and hence, they have become the L. Rs. of the deceased Defendant No. 1 and therefore, they sought to be impleaded as L.Rs of the deceased Defendant as his L.Rs.