MURUGESHPANDIAN Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal has been filed against the Order dated 13.01.1999 made in M.A.C.T.O.P. No.1119 of 1996 on the file of the Motor Accidents Tribunal and Second Additional Subordinate Judge, Coimbatore.

(2.) C.M.P. No.8616 of 2006 has been filed to condone the delay of 1412 days in filing the petition to bring the legal representatives of the deceased appellant, on record. C.M.P. No.8617 of 2006 has been filed to set aside the abatement of the appeal in C.M.A. No.63 of 2000. C.M.P. No.8616 of 2006 has been filed to bring the proposed petitioners herein, as legal representatives of the deceased, the sole appellant in the above C.M.A.