ANNAMMAL Vs. ADHI DRAVIDA WELFARE DEPT VELLORE

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioners herein against the order of the Court below rejecting the application filed by them to bring them as legal heirs of the predeceased owner of the land.

(2.) THE predecessor in title of the petitioners one Manicka Mudaliar died on 6.12.1993. Since his lands were acquired and the compensation had been decided in L.A.O.P.No. , 82 of 1991 and the amount - has also been deposited in the Court below, - the petitioners filed the application to implead themselves as legal heirs in order to withdraw the compensation amount. The said application has been dismissed on the ground that the petition to bring the legal representatives was not filed by the petitioners withi n three years and hence, the petition now filed is barred by limitation.

(3.) HENCE , considering the fact that the compensation amount is already in the Court deposit, the petitioners being the legal heirs of the predecessor in title, the respondent is not prejudiced in allowing the application for bringing the petitioners as legal heirs on record. It is also to be noted that the petitioners want themselves to be impleaded as legal representatives not to continue any pending proceedings. The proceedings were over and reached the final stage. As the predecessor of the petitioners died without withdrawing the compensation amount lying in Court, the petitioners herein filed the petition for impleading and for withdrawal.