G.V.MOHANAKRISHNAN Vs. PRASANNA VINAYAGAR TEMPLE TRUST

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order passed by the learned V Assistant City Civil Judge, Chennai in a Memo filed by the respondent/plaintiff in I.A.Nos.22856 and 22857 of 2003 in I.A.Nos.7322 and 7323 of 2003 in O.S.No.826 of 1996 dtd. 3/11/2004. The defendants are the revision petitioners.

(2.) Parties are referred to in the same array as in the suit. The narration of the events preceding the filing of the said Memo is narrated hereinbelow:

(3.) The defendants had also filed a reply to the counter of the plaintiff wherein they have contended that the service of the notice about the death of the first defendant had been done in accordance with law as the notice was served on the junior counsel who appeared on behalf of the plaintiff temple trust and it is the very same counsel who continues to represent the plaintiff. Therefore, no exception could be taken regarding the service of the notice.