PARTHASARATHY Vs. VASIKARAN

JUDGEMENT

(1.) THE petitioners, who are the plaintiffs in O.S.No.25 of 1997, on the file of the District Munsif Court, Thiruppathur, have come forward with this Civil Revision petition, challenging the order dated 01.07.2004 made in I.A.No.493 of 2004 reviewing the order earlier passed in I.A.No.154 of 2003. THE respondent is the 5th defendant in the said suit.

(2.) ORIGINALLY, the suit in O.S.No.322 of 1987 was filed as against the 5th defendant. Later on, the defendants 6 to 8 were added in the year 1991. Subsequently, the respondent filed I.A.No.154 of 2003 under Order 22 Rule 3 of C.P.C., seeking to implead the legal heirs of the defendants 6 and 7 alleging that both of them died on 27.02.2003. The said LR application was filed on 15.10.2003.

(3.) HEARD the learned counsel for the petitioners as well as the learned counsel for the respondent.