SHANTHAKUMARI Vs. R PREMAVATHI PAVANI

JUDGEMENT

(1.) The present appeal is filed by the petitioners being aggrieved by the order dtd. 15/6/2022 passed by the learned Single Judge in W.P.No.46371/2013 on the interim applications-I.A Nos.1 to 3 of 2022, filed by respondent No.1 herein.

(2.) Learned counsel for the appellants submits that the applications were filed by respondent No.1 for impleading her in the proceedings. Copies of the said applications are placed on record.

(3.) A perusal of the copies of the applications placed on record show that the applications were filed under Order XXII Rule 1 r/w. Sec. 151 of Code of Civil Procedure r/w. Article 226 of the Constitution of India wherein the applicant prayed for her participation in the proceedings as legal representative of the original petitioner.