N. RAMAMURTHY Vs. N. ETHIRAJ

JUDGEMENT

(1.) In this matter, the Fifth Defendant one Mrs. V. Shantha died, therefore the Legal Representatives of the Fifth Defendant had been brought on record as Defendant Nos. 29, 30 and 31 by Order of this Court in A. No. 7829 of 2018 dtd. 29/11/2018.

(2.) Among the three newly impleaded Defendants, i.e., D29 to D31, the D29 is the husband of the deceased and D30 and D31 are the son and daughter of the deceased D5.

(3.) In that circumstances, the 29th Defendant namely, K. Vinayagamurthy, who is the Lawyer by profession, appeared party-in-person for himself. At the same time, he claimed that, he wanted to file Vakalat for D30 and D31 who are the son and daughter of the deceased Fifth Defendant as well as the 29th Defendant himself.