REGENT COMPUTRONICS PVT. LTD.

NACHIMUTHU GOUNDER DIED BAKKIAM AND TWO OTHERS Appellant

V/S

MANIKAVALLI AND TWO OTHERS Respondents

Referred Judgements :-

ALUSUMILLIS GOPALA KRISHNAYYA AND ANOTHER V. ALIVI LAKSHMANA RAO [REFERRED TO]
ROOP CHAND V. SARDAR KHAN [REFERRED TO]
SUDHIR KUMAR DE V. AMRITLAL SEAL [REFERRED TO]
MEHAR SINGH V. LABH SINGH [REFERRED TO]
MURA MOHIDEEN VS. V O A MOHOMED [REFERRED TO]
BAI PANI VANKAR VS. MADHABHAI GALABHAI PATEL [REFERRED TO]
AMAR KAUR RAM LAL VS. SADHU SINGH [REFERRED TO]
RAMPRATAB BRIJMOHANDAS VS. GAVRISHANKAR KASHIRAM [REFERRED TO]
HAZARIMAL BHOLARAM VS. SHRIRAMCHANDRASWAMI DEWASTHAN RAMPAILI [REFERRED TO]

JUDGEMENT

(1.) C. M. P. 17112 of 1994 is to excuse the delay of 959 days in filing the application to bring the legal representatives of the deceased appellant.

(2.) C. M. P. 17113 of 1994 is to set aside the abatement caused due to the death of the appellant.

(3.) THOUGH no counter has been filed, the counsel for the respondents took an objection stating that the lower court disposed of the suit on 21. 8. 90 and the appeal had been preferred on 13. 9. 91. The said Nachimuthu gounder died on 4. 9. 91. Hence the appeal was presented only after the death of the said Nachimuthu Gounder and hence there is no proper presentation of the appeal and the appeal is liable to be rejected.

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NACHIMUTHU GOUNDER Vs. MANIKAVALLI

Referred Judgements :-

JUDGEMENT

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