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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.