U RAJAMANI Vs. NAGAPPA GOUNDER

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 10.09.2007 passed by the learned Principal Subordinate Judge, Gobichettipalayam, in I.A.No,406 of 2006 in O.S.No.16 of 2006, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the revision petitioners placing reliance on the grounds of revision would develop his argument to the effect that simply because Rajendran who was believed to have died, appeared now, the entire suit will not get frustrated and the plaintiffs are at liberty to get the plaint amended and also to mould the relief and pray for necessary remedies before the trial Court and de hors that, the application for impleading the legal representatives filed before the lower Court might be allowed by this Court and that the revision petitioners/plaintiffs could take steps to implead Rajendran also since he came out of his disappearance.