GOWRI Vs. SAMBANDAM

JUDGEMENT

(1.) THIS Civil Revision petition has been brought forth challenging the order of the learned Principal District Judge, Cuddalore made in I. A. No. 168 of 2003 dismissing the application of the revision petitioner to add herself as legal representative of her deceased mother.

(2.) THE Court heard the learned counsel for the petitioner as well as the learned counsel for the respondent.

(3.) THE only contention put forth by the learned counsel for the petitioner before this Court in so far as the petitioner was concerned to add herself as legal representative, the lower court should have ordered the same for the simple reason that what was sought was recovery of maintenance i. e. the past maintenance arrears and future maintenance and when a decree is passed, this petitioner as legal representatives of the said Mangalam Ammal would be benefitted and also they are entitled to have the benefit of the same. Under the said circumstances, legal representatives of the said Mangalam Ammal should have been added.