G KRISHNAMOORTHY Vs. P SUBRAMANYAM

JUDGEMENT

(1.) BY consent of both parties, the matter is taken up for final disposal at the stage of admission itself.

(2.) THE Civil Revision Petition is directed against the order passed in I.A.No,8639 of 2009 in O.S.No,4183 of 2009 passed by the learned XV Assistant City Civil Judge, Chennai, dated 07.07.2009.

(3.) LEARNED counsel appearing for the respondents/defendants submitted that the first respondent is the necessary party and the Trial Court has considered all the facts and circumstances of the case and came to a right conclusion and hence, the order of the Trial Court is in accordance with law and the same has to be confirmed.