REGENT COMPUTRONICS PVT. LTD.

MORASA ANJAIAH Appellant

V/S

KONDRAGUNTE VENKATESWARLU (DIED) Respondents

Referred Judgements :-

K.SAVITHRI V. CHINAYAMMA [REFERRED TO]
SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
UNION OF INDIA VS. RAM CHARAN [REFERRED TO]
BHAGWAN SWAROOP VS. MOOL CHAND [REFERRED TO]
KHALIL AHMAD VS. ADDITIONAL DISTRICT JUDGE GORAKHPUR [REFERRED TO]
FAROOQ VS. MOTI LAL [REFERRED TO]
BATBALA VENKATAPSRAYYA VS. GANUGUNTLA ADILAKSHMAMMA [REFERRED TO]
KOTAMIDA RAMAYYA VS. CHINNA CHENNARAYAPPA [REFERRED TO]
JAMUNA RAI VS. CHANDRADIP RAI [REFERRED TO]
M RAMAKRISHNA REDDI VS. REDDIVARI NARASIMHA REDDI [REFERRED TO]
MAHOMEDALLY TYEBALLY VS. SAFIABAI [REFERRED TO]
PROVAT CHANDRA COOMAR VS. RABINDRA NATH COOMAR [REFERRED TO]

JUDGEMENT

(1.) The question that arises in these civil revision petitions is; whether a party to a suit or proceeding, who fails to bring on record the legal representatives under O.22, R. 4, or whose application under the said provision has been dismissed, can have recourse to the provisions of O.1, R. 10 C.P.C. to implead the legal representative of the deceased party.

(2.) In C.R.P. No. 3389 of 1987 the above-said question arose for consideration of a learned single Judge of this Court who felt that in view of the importance of the question the case has to be decided by a Division Bench for an authoritative pronouncement on the question.

(3.) As C.R.P. No. 3390 of 1987 arises out of the same suit and raises the same question, it was directed to be posted along with C.R.P. 3389 of 1987.

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MORASA ANJAIAH Vs. KONDRAGUNTE VENKATESWARLU DIED

Referred Judgements :-

JUDGEMENT

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