SANTHA SATHIYANESAN Vs. R.C. SATHIYANESAN (DIED)

JUDGEMENT

(1.) These Revisions are against the Orders passed by the Trial Court allowing the I.A. Nos.894 & 895 of 2015, seeking to set aside the abatement of the Suit for non-substitution of the Legal Heir of the deceased/Plaintiff and under Order 22, Rule 3, read with Sec. 151, C.P.C. to implead the Petitioners therein as Legal Heirs of the deceased/Plaintiff in the Suit.

(2.) The brief facts resulting in the filing of the present Revision Petitions are as hereunder:

(3.) Pending the Suit, on 20/11/2012, the Plaintiff executed a Will in favour of his Daughters, who are the Petitioners in I.A. Nos.894 & 895 of 2015, filed to restore the Suit, seeking to implead themselves as Plaintiffs 2 & 3 and to set aside the abatement. The Applications came to be allowed by the Trial Court as against which the present Revision Petitions have been filed.