JEMSY PONNAPA Vs. G.S.JYOTHI

JUDGEMENT

(1.) Heard Sri Balaji Raghunathan, learned counsel for the petitioner.

(2.) The petitioner has assailed the order dtd. 2/1/2023 passed on the application under Order I Rule 10 CPC filed in O.S.56/2018 on the file of Senior Civil Judge and JMFC, Somwarpet.

(3.) The plaintiff filed the application under Order I Rule 10 CPC to implead the petitioner in her suit for partition. The trial court allowed the said application giving the reason that the presence of the petitioner will help to decide the suit completely and effectively.