C.V.Karthikeyan,J. - (1.) Application has been filed to condone the delay of 2355 days in filing the application to bring on record the legal representatives of the deceased Gnanagiri Ganeshan/fourth defendant.
(2.) It had been stated in the affidavit filed in support of the said application that the applicant came to know only in the year 2019 about the death of Gnanagiri Ganeshan/fourth defendant and immediately thereafter, had filed the said application. It had also been stated that the proposed legal representatives of the deceased are necessary parties to the suit and the plaintiff would be put to much hardship if the application is not allowed.
(3.) Notice was directed to the proposed respondents.;