PALANIVELU AND CHINTHAMANI Vs. R. CHANDRA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 21.12.2010 passed in I.A. No. 618 of 2010 in O.S. No. 387 of 2008 on the file of the learned District Munsif, Pudukkottai. The sum and substance of the case of the revision petitioners/defendants as found set out in the grounds of revision, would run thus:

(2.) CHALLENGING and impugning the said order, this Civil Revision Petition has been filed.

(3.) THE lower Court without ordering even notice to the proposed parties, dismissed the said application with the finding that the endeavour on the part of the second defendant in trying to get impleaded those proposed parties, was nothing but an attempt to side -track the main issue.