AIR 2003 SUPREME COURT 1590 ::2003 AIR SCW 969 ::2003 SCFBRC 247 ::(2003) 2 WLC(SC)CVL 33 ::(2003) 3 IndLD 1132 ::(2004) 2 CivLJ 125 ::2003 (3) SCC 502 ::2003 (2) RecCivR 93 ::(2003) 2 Scale 261 ::2003 (2) All CJ 1378 ::2003 (1) CurCC 254 ::(2003) 2 AllMR 352 (SC) ::2003 (2) All MR 352 ::2003 (2) ACE 675 ::2003 (3) Cal HN 103 ::2003 (1) BLJR 721 ::2003 BLJR 1 721 ::2003 (2) ICC 761 ::2003 (2) MadLW 707 ::(2003) 2 KHCACJ 321 (SC) ::2003 (2) KHCACJ 321 ::2003 (3) RajLW 344 ::2003 (1) Pun LR 841 ::(2003) 2 SCR 247 (SC) ::2003 (2) LandLR 226 ::2003 (1) UC 697 ::2003 (2) SLT 129 ::2003 (2) Supreme 143 ::(2003) 6 AllIndCas 812 (SC) ::2003 (4) SRJ 268

Supreme Court Of India

(From : (1996) 2 Mad LW 295 (Madras))

Hon'ble Judge(s): S. Rajendra Babu, Ashok Bhan , JJ

(A) Civil P.C. (5 of 1908) , O.1 R.18, O.22 R.9— Suit filed in representative capacity - Death of one of plaintiffs - Suit does not abate - Application for impleadment - Limitation - Period prescribed under Art. 137 of Limitation Act the residuary article applies as no specific provision is made therefor. AIR 1975 SC 371 and (1990) 2 Mad LJ 562, Foll. Limitation Act (36 of 1963) , Art.137— (Para 3) (B) Civil P.C. (5 of 1908) , S.151, O.41 R.1— Appeal - Order dismissing it for non-prosecution by persons interested - Can be passed only under S. 151 - To appeal dismissed under S. 151 - Article 122 of limitation would not apply - Application for restoration of such appeal @page-SC1591would therefore be governed by Art. 137 of Limitation Act. Limitation Act (36 of 1963) , Art.137, Art.122— The dismissal for non-prosecution of the appeal by persons interested in the matter could only be under S. 151, C.P.C. and not under any other provision of O. XLI of CPC. If an appeal is dismissed under S. 151, C.P.C. Article 122 of the Limitation Act would have no application because when a Court makes an order under S. 151, C.P.C. it is implicit that such a Court has the power to entertain an application to set aside its order made under....