M A PARTHASARATHY Vs. AGROMORE P LIMITED

JUDGEMENT

(1.) ORDER REGARDING MAINTAINABILITY OF APPEAL Applicant being aggrieved by order dated 2.4.2013 passed in O.S.7879/2012 dismissing the application I.A.10 filed under Order 22 Rule 3 of CPC read with Section 151 of CPC and consequently holding that suit has abated has preferred this first appeal under Order 41 Rule 1 of CPC.

(2.) Registry has raised following objections:-

(3.) During pendency of the said suit, plaintiff expired on 5.1.2013. His wife, Smt.Vedavalli filed an application to come on record as plaintiff No.1(a). Said application came to be resisted by defendants by filing detailed statement of objections. On adjudication of said application, Trial Court by its order dated 2.4.2013 dismissed the application, which is now assailed in this appeal.