GURJALA BHARATHI Vs. VINDHYA CORPORATION

JUDGEMENT

(1.) This case is coming up before us on a reference made by learned Single Judge (Justice Bilal Nazki) for consideration of the question as to whether the law laid down by this Court in Food Corporation of India v. Sri Ramachandra B & R Rice Mill and also Vijayalakshmi Jayaram v. M.R. Parasuram that under Order XXII Rule 10A of CPC there is a duty cast on the advocate appearing for a deceased defendant to give the list of legal representatives of the deceased is correct.

(2.) Heard Sri S.V.Muni Reddy, the learned counsel appearing on behalf of the petitioners and Sri K.S.Gopalakrishnan, on behalf of the respondents.

(3.) The brief facts which give rise to the aforesaid question and as mentioned in the reference are to the following effect: