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Supreme Court Of India

(From : Gauhati)

Hon'ble Judge(s): Arijit Pasayat, D. K. Jain , JJ

Civil P.C. (5 of 1908) , O.22 R.9— Abatement of suit - Setting aside - Condonation of delay - Plaintiff getting information about death of defendant at time of rectification of decree - Applying immediately for substitution - Defendants though had knowledge of death not disclosing fact in earlier round of litigation - Cannot take advantage from belated approach of plaintiff - Delay liable to be condoned - Order declaring decree to be nullity on ground of non- substitution of parties liable to be set aside. Misc. Case No. 58 of 2003 in S.A, No. 80 of 1986 (Gau.), Reversed. (Para 6)