Full Judgment Text
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CASE NO.:
Appeal (civil) 1675 of 2008
PETITIONER:
PAREED KUNJU K.M. (DEAD) AND ANR
RESPONDENT:
M. MADHUSUDHANAN AND ORS
DATE OF JUDGMENT: 29/02/2008
BENCH:
S.B. SINHA & D.K. JAIN
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 1675 OF 2008
[Arising out of SLP(C) No.16729/2006]
Leave granted.
Having regard to the fact that the appellants have paid the deficit Court fees, the
impugned judgment is set aside and the matter is remitted to the High Court for
consideration as to whether the appellants herein may amend their claim petition or
not. It is made clear that all the contentions of the parties shall remain open. The
appeal is disposed of with the aforementioned direction.