LAKSHMI Vs. P. MANICKAM

JUDGEMENT

(1.) C.R.P. (PD) Nos. 2809 of 2010 is preferred challenging the order dated 27.03.2010 made in I.A.No.181 of 2008 in O.S.No.534/2005 on the file of the 2nd Additional District Munsif, Erode, transposing the 1st respondent herein (R. Manickam) as 2nd plaintiff in the suit upon the death of the original plaintiff.

(2.) C.R.P. (PD) No.2812 of 2011 is preferred challenging the order dated 23.03.2011 in I.A.No.125 of 2011 in O.S.No.760 of 2007 on the file of the 1st Additional District Munsif, Erode allowing the application to implead one Palaniswamy as 4th defendant in the suit.

(3.) C.R.P.(PD) Nos.4225 to 4227 of 2013 are preferred under Art. 227 of the Constitution of India praying to strike off the respective plaints in O.S.No.534 of 2005 on the file of the 2nd Additional District Munsif, Erode), O.S.No.760 of 2007 on the file of the 1st Additional District Munsif, Erode) and O.S.No.28 of 2013 on the file of the Principal District Judge, Erode).