C RADHAKRISHNAN Vs. R PARAMASIVAM

JUDGEMENT

(1.) Heard Mr.S.Anand Chandrasekar for M/s.Saravabhauman Associates, learned counsel appearing for the petitioner and Mr.R.Vijayakumar, learned counsel appearing for the respondents.

(2.) This petition has been filed to set aside the fair and decreetal order dated 08.04.2015 passed in I.A.No.751 of 2013 in O.S.No.383 of 2002 by the District Munsif Court, Palani.

(3.) The suit is filed for declaration and for permanent injunction. The respondents 2 and 3 are the defendants in the suit. The first respondent filed a petition in I.A.No.751 of 2013 to implead himself as one of the defendant in the suit. The impleading petition was allowed by the trial Court. Against the order, the petitioner has filed this petition.