A GOVINDA RAO Vs. C VENKATASWAMY

JUDGEMENT

(1.) This is an appeal filed against the judgment and decree, dated 8.4.1986 made in O.S.No.1655 of 1983 on the file of the learned XIV Assistant Judge, City Civil Court, Chennai.

(2.) The suit was filed by the plaintiff for declaration of his title to the suit property and possession as well as for mesne profits. Before the trial court, there were 20 defendants. Subsequently, when the appeal was filed, since first and third defendants died, their legal representatives, i.e. respondents 21 to 28 were brought on record. Similarly, on account of death of the second respondent, respondents 29 to 35 were brought on record. Subsequently, on account of death of fourth respondent, respondents 36 to 44 were brought on record.

(3.) Pending proceedings, the 37th respondent was no more and his LRs were sought to be brought on record in CMP Nos.15949 to 15952 of 2002. Further, sole appellant died and therefore, CMP No.2166 of 2007 was filed to bring on record the legal representatives of deceased sole appellant. When these applications came up on 18.6.2010, all four applications were dismissed as no steps were taken. Thereafter, the main suit was listed.