N.MUNIRATHINAM Vs. N.MUNISAMY

JUDGEMENT

(1.) Revision has been filed against the order allowing the application to implead the respondents 5 to 9 herein as party defendants in the suit.

(2.) The respondents 1 to 4 herein, have filed the suit for partition. The petitioner/defendant filed a written statement contending that, apart from the defendant there are his brothers and sisters who are also entitled for a share in the suit schedule property and that they were not impleaded as party defendants in the suit and hence the suit is not maintainable. In the above circumstances, the plaintiffs filed an application to implead the respondents 5 to 9 herein as party defendants in the suit. The trial Court allowed the application on payment of cost of Rs.5,000/-. Now, challenging the same, the present revision has been filed.

(3.) I have heard the learned counsel appearing for the parties and also perused the records carefully.