RANJINI Vs. KANTHAMANI

JUDGEMENT

(1.) THIS revision has been filed against the order passed by the lower court in allowing the application in I.A.No.9344 of 2002 in O.S.No.3363 of 1996 to set aside the abatement caused by the death of the 1st defendant.

(2.) HEARD Mr.A.R.Gokulnath, learned counsel for the petitioner. Ms.Vasutha Thiyagarajan, learned counsel for the 1st respondent and Mr.S.Devanathan, learned counsel for the respondents 2 to 5 and Mr.Guru Ramachandran for the 6th respondent.

(3.) LEARNED counsel for the respondents 2 to 5 would submit in his argument that the revisions filed in C.R.P.PD.Nos.519 and 520 of 2003 were dismissed by this court on 03.04.2003 and therefore, he has no say in these revisions.