NANJAMMA Vs. VENKATAMMA

JUDGEMENT

(1.) I .A.I./2014 is filed to bring the legal representatives of the deceased 4th respondent on record.

(2.) NOTICE is not ordered on the said application. It is open for the petitioner to bring the legal representatives of deceased 4th respondent on record before the trial Court.

(3.) ACCORDINGLY , the petition is considered for final disposal.