R MATHI Vs. M THANGAVELU

JUDGEMENT

(1.) THIS revision is directed against the order of the learned Subordinate Judge, Erode, in I.A.No.997 of 1999 in O.S.No.575 of 1997. The petitioner herein is the 5th respondent/fifth defendant in the suit.

(2.) THE impugned order in I.A.No.997 of 1999 came to be passed on the petition filed by the plaintiff for deleting defendants 4 to 7 from the array of parties. THE learned Subordinate Judge ordered the petition as prayed for. Hence, the revision petition.

(3.) THE learned Subordinate Judge by a very short order allowed the petition after holding that as per the order of the High Court in C.R.P.No.3856 of 1998, the petitioner has filed a petition to delete defendants 4 to 7 and that no prejudice will be caused to respondents 4 to 7. Hence, the present revision petition.