DEVAKI THIYAGARAJAN Vs. AHAMED AND ORS.

JUDGEMENT

(1.) This memorandum of Original Side Appeal has been directed against the order of the learned Single Judge of this Court, dated 28.3.2014 and made in the Application in A.No.6237 of 2013 setting aside the order of the Master of this Court, dated 11.9.2013 and made in the Application in A.No.107 of 2013 in C.S.No.462 of 99 on the file of this Court.

(2.) The appellant herein, who is the third party to the suit in C.S.No.462 of 1999 seeks her impleadment as 5th plaintiff.

(3.) The first respondent herein is the 5th defendant in the suit, whereas the respondents 2 to 5 are the plaintiffs 1 to 4 and the respondents 6 to 9 are the defendants 1 to 4.