A RAJAGOPALAN Vs. MURUGAN TEXTILES

JUDGEMENT

(1.) This order will govern the disposal of I.A Nos. 7460/94 & 7486/94.

(2.) Plaintiff filed I.A. 7460/94 under Order XXII, Rule 4 and Section 151, Civil Procedure Code alleging that the suit filed by him for recovery of Rs. 19,51,343.40P. is pending against the defendants. On May 2, 1994, Counsel for defendants informed the Court that defendant No. 4 died on February, 1, 1994. Plaintiff did not have any information about the death of defendant No. 4. Thereafter, plaintiff tried to find out the names of the legal heirs of the deceased defendant and on July 21, 1994 he came to know that he left behind V. Rajaram and Smt. C.N. Bhagirathi as L.Rs. It was prayed that both of them may be impleaded as L.Rs. of deceased defendant No. 4.

(3.) I.A. 7486/94 under Section 5 of the Limitation Act was filed for condonation of delay in filing I.A. 7460/94.