K LALITHA Vs. THIAGARAJAN

JUDGEMENT

(1.) NO case is made out by the petitioners even for an admission of the revision in hands of this Court.

(2.) PENDING the suit in O. S. No. 462 of 2007 on the file of the I Additional District Munsif, Salem, an application in i. A. No. 845 of 2007 was filed by the petitioners herein stating that they are to be added in the pending suit as parties/defendants. An order of dismissal of that application is the subject matter of challenge in this revision.

(3.) FROM the submissions made by the learned Counsel for the petitioners, and the materials available and in particular, the order under challenge, it would be quite evident that one Ananthalakshmiammal filed O. S. No. 110/82 on the file of the Principal District Munsif, Salem, for the reliefs of declaration and permanent injunction. Though she came out successful, on appeal by the opposite party in a. S. No. 63/86, the said judgment was set aside, and ananthalakshmiammal lost her suit. Thereafter, she filed a second appeal in S. A. No. 858/91 before this Court. Pending the second appeal, Ananthalakshmiammal died. Thus, the second appeal became abated. Thereafter, the instant suit was filed by the opposite party in that suit namely the defendant therein, seeking permanent injunction against the defendant herein.