(1.) THIS Civil Revision Petition is filed against the Order dated 21.11.2007 made in I.A. No. 12621 of 1997 in O.S. No. 1484 of 1979 on the file of the VI Assistant Judge, City Civil Court, Chennai.
(2.) THE facts of the case are as follows: Defendants 1 to 7 in O.S. No. 1484 of 1979 on the file of the VI Assistant Judge, City Civil Court, Chennai, are the revision petitioners. THEy are aggrieved by the order of the trial court dated 21.11.2007, made in I.A. No. 12621 of 1997.
(3.) THIS was resisted by the defendants 2 to 8 by filing a counter wherein it was stated that the 9th defendant Renganayaki died and the legal representatives of her were not brought on record and therefore, the suit is abated as against Renganayaki as early as on 9.6.2004. It is further stated that the defendants 2 to 8 filed a Memo stating that the 12th and 14th plaintiffs died and their legal heirs were also not brought on record. Hence, the suit is to be dismissed as abated against 12th and 14th plaintiffs herein. Hence, they prayed for the dismissal of the entire suit on the ground of abatement.