This Application Is Filed By The vs Unknown
2023 Latest Caselaw 5411 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                    M.A.C.M.A.No.1238 OF 2016

                         PROCEEDING SHEET

Sl.                                                                           OFFICE
      DATE                              ORDER
No.                                                                            NOTE
06. 09.11.2023 AVRB,J:
                                 I.A.No.1 of 2022
                    This     application           is     filed   by    the
              petitioner, who wanted to come on record in
              the   place        of     respondent            No.1/original

claimant who died during the pendency of the M.A.C.M.A.

The cause set up by the petitioner is that the respondent No.1/original claimant died during the COVID Pandemic and in view of the benefit of limitation and judgment of Hon'ble Supreme Court, though the petitioner filed earlier the abatement set aside petition and condone delay petition, they were not pressed.

Learned counsel for the appellant will have no objection.

In the light of the facts and circumstances, the material available on record shows that the present petitioner is no other than the legal representative of the respondent No.1/original claimant.

Considering the same, the petition is allowed, bringing the petitioner as the respondent No.2 in M.A.C.M.A., as the legal representative of the respondent No.1/original claimant who died during the pendency of the M.A.C.M.A.

Let the Registry to carry out necessary amendments.

M.A.C.M.A.No.1238 OF 2016

List the matter after one (1) week.

_________ AVRB,J

MH