NALLENDRAN Vs. INDIRANI

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order passed by the learned Additional Subordinate Judge, Salem in I.A.No.4 of 2005 in A.S.No.84 of 2004, in and by which the learned Additional Subordinate Judge had allowed the Application filed by the first respondent herein seeking to transpose herself as one of the appellant in the above First Appeal.

(2.) The brief facts necessary for the disposal of this Civil Revision Petition are as follows:

(3.) The suit in O. S. No.419 of 1999 was decreed on 10.08.2004, in and by which the learned District Munsif, Salem had granted a permanent injunction restraining the respondents herein from interfering with the plaintiff's use of the pathway and also directing the second respondent herein to restore the pathway to its original width. The first respondent herein was impleaded as a party to the proceedings since she had purchased the property of the second respondent pending the suit. However, she was set ex-parte in the above suit. Aggrieved by the judgment and decree passed by the learned Principal District Munsif, Salem in O.S.No.419 of 1999 dated 10.08.2004, the second respondent herein had filed a First Appeal in A.S.No.84 of 2004.