GOODYEAR INDIA LTD Vs. S VENKATAKRISHNAN

JUDGEMENT

(1.) THE petitioners/tenants have filed the above revision, aggrieved against the order passed by the appellate authority in R. C. A. No. 1978 of 1982.

(2.) PENDING the revision, the fourth respondent died on 9. 5. 1996. The C. M. Ps. , to implead the legal representatives of the deceased fourth respondent, to set aside the abatement caused by the death of the de-ceased fourth respondent and to condone the delay of 324 days to bring on record the Legal Representatives of the deceased fourth respondent, namely, c. M. P. Nos. 10210 of 1997, 2676 of 1998 and 9960 of 1997, have been dismissed by this Court in its order dated 26. 2. 1998. In view of the dismissal of the abovesaid C. M. Ps. , this revision is abated insofar as the fourth respondent is concerned.