THOOTHUKUDI VADADHISAI Vs. S. AMIRTHARAJ

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to call for the records pertaining to the impugned order, dated 25.04.2014, passed by the learned Subordinate Judge, Thoothukudi, in I.A. No. 678 of 2014 in O.S. No. 152 of 2012 and set aside the same.

(2.) THE revision petitioners herein are the defendants, whereas the respondents 1 and 2 herein are the plaintiffs in the suit in O.S. No. 152 of 2012 on the file of Subordinate Court, Thoothukudi and the respondents 3 to 24 are the third parties newly impleaded in the civil revision petition.

(3.) THE respondents 1 and 2 also filed I.A. No. 678 of 2012 along with the suit to appoint an Advocate Commissioner for the relief stated therein. The petitioners filed their counter affidavit. The learned Subordinate Judge, by the order dated 31.07.2012, made in I.A. No. 678 of 2012, appointed Mr. P. Ganapathi Subramaniam as Commissioner to prepare the list of the Members of the first petitioner Society after including genuine persons and deleting bogus persons from membership.