NOOR MOHAMMED Vs. K T CHANDRAMOULI SHARMA

JUDGEMENT

(1.) THIS revision petition is by the petitioner-tenant in R. R. No. 15 of 2000 on the file of the II Additional District Judge, Mysore, aggrieved by the order dated 25-8-2003 dismissing the LA Nos. V to VII filed under order 22, Rule 4, Order 22, Rule 9 of the Code of Civil Procedure and section 5 of the Limitation Act by the petitioner-tenant.

(2.) HEARD Mr. K. V. Narasimhan, learned Counsel for the petitioner-tenant and Mr. Vijaya Kumar, learned Counsel for the respondents.

(3.) DURING the pendency of the revision filed by the petitioner-tenant on the file of the II Additional District Judge, Mysore in R. R. No. 15 of 2000 the landlord died. The legal representatives of the deceased landlord, respondent in R. R. No. 15 of 2000 have filed necessary application to come on record. The said application was opposed by the petitioner-tenant. The First Revisional Court dismissed as withdrawn the application filed by the legal representatives of the deceased landlord to come on record. Thereafter, the petitioner-tenant himself filed LA Nos. V to vii as stated supra. The said applications were opposed by the legal representatives of the deceased respondent-landlord on the ground that they are barred by limitation. The Lower Court upholding the objections filed by the legal representatives of the deceased landlord dismissed LA. Nos. V to VII. Hence, the present revision petition.