LAWS(MAD)-2024-8-59

URUMI GURUVAPPACHETTI Vs. THANGARAJ

Decided On August 30, 2024
Urumi Guruvappachetti Appellant
V/S
THANGARAJ Respondents

JUDGEMENT

(1.) The second defendant in O.S.No.670 of 2004 on the file of II Additional District Munsif Court, Trichirappalli is the revision petitioner herein.

(2.) This revision petition is directed against the order dtd. 10/2/2023 dismissing I.A.No.4 of 2022 in O.S.No.670 of 2004 filed by the revision petitioner and the others for transposing themselves as plaintiff in the suit.

(3.) The learned counsel appearing for the revision petitioner reiterated all the contentions setout in the grounds of revision and called upon this Court to set aside the impugned order and grand relief as prayed for.