S R M RAMAMURTHI POOSARI Vs. S SETHULINGAM

JUDGEMENT

(1.) THE petition in M.P.(MD)No.2 of 2008 in S.A.No.1143 of 2005 is filed to grand leave to the petitioners to implead themselves as party respondents 2 to 9 in the C.M.P.No.7434 of 2005 in S.A.No.1143 of 2005.

(2.) THE petition in M.P.(MD)No.3 of 2008 in S.A.No.1143 of 2005 is filed to grand leave to the petitioners to implead themselves as party respondents 2 to 9 in the second appeal in S.A.No.1143 of 2005.

(3.) THE brief facts of the case leading to the filing of the second appeal and as well as the writ petition and also the filing of these petitions are as follows: