In matters where a respondents Legal Representative wishes to bring himself on the record, he ought to apply by petition under O. 22, R. 4, Civil Procedure Code.
But he need not apply for setting aside the abatement for it is the appellants appeal that abates against him. When he is willing to come in after time, he is obliging the appellant and is not seeking a favour at the hands of the Court.
The petition is ordered; and the abatement of the appeal set aside.
M. Ramakrishna Reddi And Others v. Reddivari Narasimha Reddi
M. Ramakrishna Reddi And Others v. Reddivari Narasimha Reddi
(High Court Of Judicature At Madras)
Civil Miscellaneous Petiion No. 1029 Of 1932 | 02-03-1932
Advocate List
Bench
- HON'BLE MR. JUSTICE SIR RAMESAM, KT.
- HON'BLE MR. JUSTICE MADHAVAN NAIR
Eq Citations
- AIR 1932 MAD 527
- LQ/MadHC/1932/58
Head Note
Civil Procedure Code, 1908 — Or. 22 R. 4 — Abatement of appeal against LR of respondent — Setting aside — When LR of respondent willing to come in after time, he is obliging appellant and not seeking a favour at hands of Court
