SIVARAMAN ALIAS HARIKRISHNAN Vs. RAJESWARI ALIAS SHANTHI

JUDGEMENT

(1.) C. R. P. No. 15 of 2002:- This Civil Revision Petition is directed against the order dated 02. 11. 2001 passed by the First Additional district Munsif, Pondicherry in I. A. No. 1984 of 2001 in O. S. No. 370 of 2001, partly allowing the Petition, ordering to implead the First Petitioner devaradjou. In this Civil Revision Petition, the Plaintiffs are the Revision petitioners.

(2.) C. R. P. No. 283 of 2003:- Aggrieved over the order dated 02. 11. 2001 passed by the First Additional District Munsif, Pondicherry in i. A. No. 1984 of 2001 in O. S. No. 370 of 2001 declining to implead Canagame as legal Representative of Govindaradjalou Naicker, the proposed parties have filed this Revision Petition.

(3.) UPON consideration of the contentions of both parties, learned District Munsif partly allowed the Application, ordering impleading of first Petitioner Devaradjou. Placing reliance upon the documents Exs. P. 1 to p. 5, the lower Court found that the legitimacy of the First Petitioner Devaradjou has been satisfactorily proved. Finding that no document has been produced to prove the marriage of Canagame with Govindaradjalou Naicker, the lower Court declined to implead Canagame as the Defendant. Learned District munsif has also found that the Second Petitioner Canagame cannot acquire any status and hence, cannot be impleaded as Party to the Suit.