R LUCAS Vs. JAYACHANDRA

JUDGEMENT

(1.) The order impugned allowing the application filed by the first respondent herein permitting her to implead herself as a second plaintiff is under challenge in this revision filed by the defendants/petitioenrs herein.

(2.) A.K.V. Nityanandam, the second respondent herein filed a suit claiming damges caused to his vehicle in the fire accident that occurred on 16.8.1994 in O.S.No. 398 of 1996. The defendants resisted the suit on various grounds by filing written statement.

(3.) After the commencement of trial and while the plaintiff was examined and cross-examined as PW 1, Jayachandra, the wife of the plaintiff, the first respondent herein filed an application in I.A. No. 2600 of 1997 to implead herself as second plaintiff in the suit claiming that she is the owner of the vehicle.