CHINNA ANANDHAN (DIED) Vs. ANANDAN

JUDGEMENT

(1.) These Civil Revision Petitions have been filed by the petitioners challenging the fair and decreetal order passed by the learned Subordinate Judge, Sankari in I.A.No.137 of 2014 in I.A.No.268 of 2013 in O.S.No.75 of 2013 and I.A.No.138 of 2014 in O.S.No.75 of 2013 dtd. 28/11/2014 respectively, dismissing the two Interlocutory Applications viz., I.A.Nos.137 & 138 of 2014 filed by the petitioners, under Order XXII Rule 3 and Sec. 151 of C.P.C, to recognize them as the legal heirs of the deceased plaintiff (Chinna Anandhan) and order to add and implead them as parties to the suit O.S.No.75 of 2013.

(2.) Heard the learned counsel for the petitioners. None appeared on behalf of the respondents.

(3.) The brief facts of the case are as follows: The plaintiff (deceased Chinna Anandhan) has filed the suit O.S.No.75 of 2013 before the Sub Court, Sankari for the following reliefs: