KESARI JABAMANI Vs. V RADHAKRISHNAN

JUDGEMENT

(1.) This civil revision petition is directed against the order-dated 5.9.2003 passed in I.A.No.170 of 2003 in O.S.No.968 of 1984 on the file of the First Additional District Court, Tirunelveli.

(2.) The revision petitioner is the plaintiff in the suit, who has filed the suit for permanent injunction. The first respondent herein has filed an application under Order 1 Rule 10(2) and Section 151 of the Civil Procedure Code to implead himself and one Mariappan as defendants 6 and 7 in the suit. The same was allowed. Aggrieved by the same, the plaintiff has preferred his civil revision petition.

(3.) Heard learned advocate for the revision petitioner and the respondents.