E.RAJALAKSHMI Vs. J.GIRIJA

JUDGEMENT

(1.) A .No.5123 of 2009 has been filed by the applicant / plaintiff for amendment of the plaint in C.S.No.962 of 2008 to incorporate the subsequent events of demolition and reconstruction and sale of property in favour of third parties.

(2.) A .No.5124 of 2009 has been moved by the applicant / plaintiff under Order I Rule 10(2) r/w 151 of Code of Civil Procedure, for impleading the proposed respondent nos. 10 to 13, being subsequent purchasers, as parties to the suit.

(3.) IT is the case of the applicant / plaintiff, that during the pendency of the suit, defendant no.6 transferred the property in favour of the proposed defendants 10 to 13.