K MAHALAKSHMI DECEASED Vs. T RAJASEKARAN

JUDGEMENT

(1.) A.No.6619 of 2009 This Application has been filed by the applicants seeking themselves to implead as Applicants 2 and 3 in A.No.4 of 2006 in O.P.No.418 of 2001 as proper and necessary parties and to continue the revocation proceedings in A.No.4 of 2006 in O.P.No.418 of 2001. A.No.6620/2009 This Application has been filed by the applicant, who is the first respondent in A.No.4 of 2006, seeking to re-open the evidence recorded in A.No.4 of 2006 and to recall R.W.2, Mr.S.Thangasamy to subject himself for cross-examination of the applicant/first respondent.

(2.) HEARD Mr.T.V.Ramanujam, learned Senior Counsel appearing for Mr.T.V.Krishnamachari, learned counsel for applicants in A.No.6619/2009 and Mr.M.Kalyanasundaram, learned Senior Counsel appearing for Mr.V.Srinivasan, who is appearing for R1 and R2 in A.No.6619/2009 and applicant in A.No.6620/2009.

(3.) THE learned Senior Counsel Mr.T.V.Ramanujam would further submit in his arguments that recalling R.W.2 viz. Mr.S.Thangasamy would arise only on the impleadment and other formalities and therefore, the applicants herein may be ordered to be impleaded as Applicants 2 and 3 in Application No.4 of 2006 in O.P.No.418 of 2001 and thereafter only the Application in A.No.6620 of 2009 could be heard after the submission of objections of the Applicants 2 and 3 as respondents in the said petition and suitable orders be passed thereafter. THErefore, he would request the Court to allow the Application in A.No.6619 of 2009 and to postpone the application in A.No.6620 of 2009 for filing objections and disposal after the impleadment of the applicants.