KAMALA Vs. MURUGESAN

JUDGEMENT

(1.) This Civil Miscellaneous Petition is filed to permit the petitioner to bring on record the proposed appellants No.3 and 4 as the legal heirs of the deceased second appellant in S.A(MD)No.l9 of 2020.

(2.) The civil miscellaneous petition was filed on 15/12/2021. Notice is yet to be served.

(3.) The learned counsel for the petitioners states that the petitioners are unable to secure the correct address of the respondents and therefore, he made a submission to order for publication.