RAJESWARI Vs. SELLAMMAL

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 24.02.2004 passed by the Additional District Munsif, Ariyalur in I.A.No.525 of 2003 in O.S.No.140 of 1999, allowing the Petition filed under Order I Rule 10(2) C.P.C., ordering impleading of Legal Heirs of Mani Padayachi as the Plaintiffs. The Defendant " Rajeswari is the Revision Petitioner.

(2.) THE Parties are related as under:-

(3.) UPON consideration of the averments in the Affidavit and in the counter Statement, learned Additional District Munsif allowed the Petition. In the Written Statement the Defendant objected the locus standi of the Sellammal. Finding that the proposed parties are Class II Heirs " Legal Representatives of Manicka Padayachi, the learned Additional District Munsif held that the proposed parties are entitled to implead themselves as the Plaintiffs in the Suit. It was further held that by impleading the proposed parties as Plaintiffs, no complication would arise and that the nature of the Suit would not be changed.