V MURUGASAMY Vs. K B MANI

JUDGEMENT

(1.) THESE review applications had been filed against the order passed by this Court, on 5.4.2010, in C.R.P.(PD) No.850 of 2010.

(2.) THE civil revision petition, in C.R.P.(PD) No.850 of 2010, had been filed against the order, dated 6.1.2010, made in I.A.No.1231 of 2009, in O.S.No.35 of 2005, on the file of the District Munsif Court, Palladam.

(3.) THIS Court, on hearing the rival contentions, had found it appropriate to set aside the order, dated 6.1.2010, made in I.A.No.1231 of 2009, and had directed the District Munsif Court, Palladaam, to implead the respondents 38 to 43 in the civil revision petition, as defendants 38 to 43 in the suit, in O.S.No.35 of 2005, as prayed for in I.A.No.1231 of 2009. Accordingly, the civil revision petition had been allowed.