RABINDRA CHAKRABORTY Vs. NIVA ADHIKARI

JUDGEMENT

(1.) Heard Mr. C.K.S. Baruah, learned Senior Counsel, assisted by Ms. A. Dey and Ms. J. Devi, learned counsel for the applicants and also heard Mr. A.D. Choudhury, learned counsel for the opposite parties.

(2.) This is an application under Section 5 of the Limitation Act, praying for condonation of delay in filing the application for setting aside abatement on the death of respondent No. 1, Radhapada Adhikari.

(3.) From the averments made in this application it is found that the aforesaid respondent No. 1 expired on 18.01.2001, leaving behind the following legal heirs/representatives :-