B.L. GANGAHANUMEGOWDA AND OTHERS Vs. CHELUVAIAH

JUDGEMENT

(1.) HEARD the learned Counsel appearing for parties. The trial Court has rejected the memo filed by legal representatives of defendant. If legal representatives of defendant wanted to contend that suit cannot be proceeded against them, they should have made an application in accordance with law. Therefore, the trial Court has rightly rejected the memo.

(2.) THERE are no grounds to interfere with impugned order. The petition is dismissed. It is made clear that if legal representatives of deceased/defendant want to pursue the matter, they are at liberty to make an application as provided by law.