SUBBALAKSHMI SANKARANARAYANAN Vs. VELUMALAI

JUDGEMENT

(1.) THE second and third Defendants in a suit for specific performance filed by the Respondent in O. S. No. 159 of 2004 on the file of the Subordinate judge, Chengalpattu are the Revision Petitioners. They are the wife and son of the first Defendant in the suit against whom the relief of specific performance was sought for.

(2.) THE impugned order is the dismissal of the application of the revision Petitioners to struck of their defence of construing them as unnecessary parties in the said suit.

(3.) ON a perusal of the plaint it is found that the prayer is as follows:-