R. S. KANAGAVEL Vs. M. PALANIKUMAR

JUDGEMENT

(1.) V . RAMASUBRAMANIAN, J. - This civil revision petition arises out of an order dismissing an application filed by the petitioners herein under Order 1, Rule 10, CPC, to implead themselves as parties to O.S.No.58 of 2007, pending on the file of the Principal District Court, Theni.

(2.) HEARD Mr. G. Prabhu Rajadurai, learned counsel for the petitioners, Mr. M.S. Balasubramania Iyer, learned counsel for the respondents 1 and 2 (plaintiffs in the suit), Mr. M. Ajmalkhan, learned counsel appearing for the respondents 3 to 6 and Mr. S.S. Sundar, learned counsel appearing for the parties, who were earlier shown as petitioners in the civil revision petition and who later got transposed as respondents 7 to 10, on the ground that they never were parties to the civil revision petition.

(3.) THENI Melappettai Hindu Nadargal Uravinmurai, is a society registered originally under the Societies Registration Act and later deemed to have been registered under the Tamil Nadu Act. The history of litigation in this society is much longer than the history of the very society itself. Since the whole history of this litigation may consume many pages, I could not trace the same in entirety. But I shall take the date 7.4.2007 as the starting point for disposing of this civil revision petition.