R V E VENKATACHALAM Vs. JEEL DEVANESAN

JUDGEMENT

(1.) THE revision petitioner/plaintiff has come forward with this revision as against the order of impleadment or respondents 1 to 6 and 10 to 16 herein as defendants 5 to 17 in the suit who are third parties to the suit.

(2.) THE brief facts of the case are as follows:-

(3.) IT is also pertinent to point out that when memo has been filed by the plaintiff when the first defendant died on 1.10.1994 to record the second and third defendants as the legal representatives of the first defendant, they have not objected to the same and kept silent and allowed the plaint viz., cause title and the prayer, to be amended accordingly and did not disclose any other legal representative, though the same has been averred in their written statement. Thereafter the plaintiff has been examined and D.W.1's evidence has also been taken. Thereafter only the proposed parties have come forward with the I.A., which is nothing but a delaying tactics.