C RAMAKRISHNAN Vs. K GOVINDAN @ GOVINDASWAMY

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 03.12.2014 made in I.A.No.19 of 2014 in O.S.No.1710 of 2013 on the file of the XVI Additional Court, Chennai.

(2.) The petitioner is plaintiff and first respondent is defendant in O.S.No.1710 of 2013 on the file of the XVI Additional Court, Chennai. The petitioner filed said suit for specific performance of agreement of sale. The suit summons sent to the first respondent was returned with an endorsement as "door locked affixed". The private notice sent by the learned counsel for the petitioner through registered post with acknowledgement card was returned with an endorsement as 'dead'. On 31.01.2014, the petitioner filed I.A.No.19 of 2014 to bring on record the respondents 2 to 6, who are the legal representatives of the deceased first respondent.

(3.) According to the petitioner, after return of private notice, he verified with the other respondents about the death of the first respondent/sole defendant and obtained death certificate and filed the present application within the time limit from the date of his knowledge.