JEYAMANI WESELY Vs. ANAND

JUDGEMENT

(1.) These Civil Revision Petitions have been filed against the orders dated 30.11.2005 made in I. A. Nos.2229 and 2230 of 2005 in O. S. Ns.1461 and 1462 of 2004 respectively praying to strike off the name of the first respondent in these revisions from the suit wherein he was arrayed as defendant No.3. The trial Court allowed the above applications on the premise that the petitioners have not made out any case and that the first respondent herein is having some interest in the suit property and allowed the applications thereby striking off the name of the first respondent herein who had been arrayed as third defendant in the respective suits. The correctness of the said orders are challenged before this Court.

(2.) I have heard the learned counsel for the petitioner.

(3.) Though notice has been served on the first respondent neither a counsel is appeared nor the first respondent appeared before this Court in person.