MADANLAL CHAWLA Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) THIS civil revision petition has been filed as against the fair and decretal order dated 26.04.2011 made in I.A.No.104 of 2011 in O.S.No.363 of 2007 on the file of the Additional District Munsif, Salem, whereby the application filed by the revision petitioner to implead him as 4th defendant in O.S.No.363 of 2007 initiated by the first respondent as against the respondents 2 and 3 was dismissed.

(2.) THE brief facts which are necessary to decide the issue involved in the revision petition are as follows:

(3.) THE civil revision petition is allowed. No costs. Consequently, connected Miscellaneous Petition is closed.