PRIYA SUNDARI DASYA Vs. GOLAPDI SHEIK

JUDGEMENT

(1.) No one appears to show cause in this Rule.

(2.) The petitioner is the legal representative of the deceased plaintiff.

(3.) It appears that he instructed his Pleader two days before the expiry of six months for making an application for substitution in the place of the deceased, but the Court made an order three days before the expiry of the six months that the suit had abated and in the circumstances, the Pleader for the petitioner advised him to make an application for setting aside the order of abatement. This was admittedly done within the period of 60 days from the date of abatement.