B.PREM KISHORE Vs. HYDERABAD INDUSTRIES LTD

JUDGEMENT

(1.) This is an application filed under Sec. 5 of the Limitation Act seeking the Court to condone the delay of '1100' days in filing the petition to bring the Legal Representatives of the deceased-appellant on record.

(2.) Heard Smt.B.Darshini, learned counsel representing the petitioners as well as Ms.Ambatipudi Vaishnavi, learned counsel appearing for the respondents.

(3.) Making her submission, learned counsel for the petitioners states that the 1st petitioner is the wife and petitioner Nos.2 to 5 are the married daughters of the deceased-appellant and as they were not aware of the pendency of the appeal, they could not move an application within time to come on record as legal representatives of the deceased-appellant and therefore, the delay occurred may be condoned. Learned counsel for the petitioners also states that indeed, there is no such delay and they have come on record within time.