GOVINDARAJAN Vs. T S VISWANATHAN

JUDGEMENT

(1.) The revision petition has been filed challenging the fair and decretal order dated 31.7.1997 in I.A.No.92 of 1997 in I.A.No.507 of 1981 in O.S.No.23 of 1978 on the file of the Subordinate Judge, Tirupattur.

(2.) Heard counsel for both sides.

(3.) The revision petitioner is the 13th respondent/legal representative of the first defendant in the proceedings before the trial Court. The respondents 1 to 5 are the legal representatives of the deceased first plaintiff in the said proceedings. Respondents 6 to 15 are the defendants 3 to 12 in the suit as well as in the proceedings before the trial Court which culminated into the impugned order.