GANESH AGENCIES Vs. O R ABDULRAHIM

JUDGEMENT

(1.) C.M.P. No.481 of 1997 is filed for excusing the delay of 630 days in filing the application to bring on record the legal representatives of the respondent. C.M.P. No.482 of 1997 is filed to set aside the abatement, arising due to the death of the respondent and C.M.P. No.483 of 1997 is filed to bring on record the proposed party as legal representative of the deceased respondent.

(2.) C.M.P. No.481 of 1997 is seriously opposed and a counter has been filed by the wife of the deceased landlord.