RAMASAMY (DIED) Vs. BANUMATHI

JUDGEMENT

(1.) Three CRPs namely CRP (NPD) Nos.1725 of 2010 has been filed by the petitioners challenging the order of dismissal dated 08.12.2009, passed in I.A.257 of 2009 in O.S.No.189 of 2000 and CRP (NPD) No.1727 of 2010, has been filed challenging the order of dismissal dated 07.12.2009 in I.A.No.855 of 2009 in O.S.No.189 of 2000 and CRP (NPD) No.1728 of 2010, has been filed challenging the order of dismissal dated 08.12.2009, passed in I.A.No.856 of 2009 in O.S.No.189 of 2000.

(2.) I.A.No.257 of 2009 in O.S.No.189 of 2000 was filed by the petitioners to implead themselves as the legal representatives of their deceased father under Order 22 Rule 3 CPC. I.A.No.855 of 2009 in O.S.No.189 of 2000 was filed by the petitioners to condone the delay of 592 days in filing the application to set aside the abatement under Section 5 of the Limitation Act. I.A.No.856 of 2009 in O.S.No.189 of 2000 was filed by the petitioners to set aside the abatement under Order 22 Rule 9 CPC.

(3.) The case of the petitioners is that originally their father Mr.Ramasamy filed a suit for a declaration of title and for injunction against the respondents on 17.07.2000, before the District Munsif Court, Jayankondam.