K THUKKARAM Vs. RAM SAKTHI

JUDGEMENT

(1.) The revision petitioner herein is the first defendant in O.S.No.5658 of 2012 on the file of the III Assistant Judge, City Civil Court, Chennai. The second defendant in O.S.No.5658 of 2012 is the brother of the revision petitioner. The first plaintiff is the sister and the second plaintiff is the brother. The second plaintiff is of unsound mind, which is not in dispute.

(2.) The first plaintiff was appointed as a next friend and guardian to represent the second plaintiff in O.S.No.5658 of 2012 by the Trial Court by an order dated 17.02.2015 in I.A.No.1520 of 2013 in O.S.No.5658 of 2012. This revision petition is against the aforesaid order.

(3.) Heard both sides.