N K PUSHPAM ACHI Vs. K RAJAKUMAR

JUDGEMENT

(1.) THE petitioner is challenging the Order dated 11.09.2007 made in I.A.No.41 of 2006 in O.S.No.38 of 2006 on the file of the III Additional District Judge, Puducherry.

(2.) THE plaintiff in O.S.No.38 of 2006 on the file of the III Additional District Court at Puducherry is the revision petitioner before this Court. She is aggrieved by the order of the trial court dated 11.09.2007 made in I.A.No.41 of 2006 filed by her under Order I Rule 10(2) C.P.C. to implead the proposed parties/respondents 3 to 5 herein as defendants 3 to 5 in O.S.No.38 of 2006 and respondents 3 to 5 in I.A.No.39 of 2006. THE trial court by order dated 11.09.2007 dismissed I.A.No.41 of 2006 and aggrieved by the same, the plaintiff has filed the above Civil Revision petition under Article 227 of the Constitution of India.

(3.) PENDING O.S.No.387 of 2004, the plaintiff filed I.A.No.1343 of 2004 for Attachment before Judgment of the properties of the first defendant. In the counter filed in I.A.NO.1343 of 2004, the first defendant stated that he is not owning any of the properties mentioned in the petition schedule and therefore, he sought for the dismissal of I.A.No.1343 of 2004.