S.SUBRAMANIAN Vs. C.L.SARADHA

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging the order passed by the court below in dismissing I.A.No.16425 of 2002 in O.S.No.2160 of 2002 dated 29.04.2003. The court below dismissed the said application, wherein, the petitioner herein has sought permission to get himself impleaded as a party-plaintiff in the above said suit in the place of the deceased-plaintiff.

(2.) HEARD the learned counsel on either side.

(3.) DURING the pendency of the suit, the sole plaintiff died and the suit was also dismissed as abated. Thereafter, the petitioner herein filed the application in I.A.16425 of 2002 claiming himself to be legal heir of the deceased plaintiff. It is his case that the deceased plaintiff executed a Will bequeathing her 50% share of the suit property and therefore, he got interest over the said suit property and to be impleaded as plaintiff.