KANTHIMATHI AMMAL Vs. RPERUMAL KONA

JUDGEMENT

(1.) THIS is an application on behalf of the legal representative of the deceased 1st respondent to be brought on record in the place of the 1 respondent in the Memorandum of Cross-Objections. The learned vakil for the petitioner states that he has had no instructions to apply for bringing his clients on record as the legal representative of the deceased 1 respondent. Messrs. Chidambaram and Marthandam, vakils for the appellant, state that having regard to the principle decided in the case of Vathiar Venkatachari V/s. Ponnappa Aiyangar and Ors. (1918) 45 IC 959 any order that is made bringing the legal representatives of the deceased respondent in the record in the Memorandum of Objections will enure for the whole of the proceedings including the appeal. 1 see therefore no objection whatever on the present application to make an order directing that the legal representatives of the deceased 1 respondent be brought on the record not only in the Memorandum of Objections, but also in the main appeal. Costs of this application will be costs in the appeal. The learned vakil for the petitioner states that he has filed a vakalat in the Court, but at the instance of the office the vakalat was specially restricted to the Memorandum of Objections. The vakalat which was filed will be for the whole of the proceedings including the appeal and it will be so treated.