RAJAKUMARI Vs. C.R.THIRUPATHI

JUDGEMENT

(1.) The plaintiff, in a suit for specific performance, aggrieved by the order of impleadment of a third party as a defendant in the said suit, has come up by way of this revision petition.

(2.) I have heard Mrs.R.Poornima, learned counsel for the revision petitioner and Mr.D.Shivakumaran for Mr.C.Samivel, learned counsel for the 1st respondent and Mr.T.L.Thirumalaisamy, learned counsel for the 3rd respondent.

(3.) The learned counsel for the revision petitioner has filed a memo today stating that the 2nd respondent is no more and he died leaving behind the 3rd respondent alone as his only Class I legal heir. In view of the above, there is no requirement to bring on record any new parties as respondents in the revision petition.