S A KABEER Vs. KAREEMUNNISA BEGUM

JUDGEMENT

(1.) These applications are filed to condone the delay of 128 days in preferring an application to bring on record the Legal Representatives of the deceased third respondent on record, for setting aside the abatement to bring the legal representatives of deceased third respondent and further to bring on record the proposed Respondents 5 to 9 as legal representatives of the deceased Respondent No.3.

(2.) Sri Raghuram representing Sri K.S. Gopala Krishnan submitted that in view of the reasons explained in Para 3 of the affidavit in support of these applications, these applications are to be ordered.

(3.) Mrs. Shobha, learned Counsel representing Sri M. Jagapathi Counsel representing respondents had opposed the matter saying that the reasons explained in the affidavit in support of the applications are not sufficient to condone the delay.