DHANALAKSHMI Vs. SAKTHIVEL

JUDGEMENT

(1.) Petitioners have filed the present Civil Revision Petition against the fair and decreetal order in I.A.Nos.56 & 57 of 2012 in A.S.Nos.26 & 27 of 2011.

(2.) By the impugned fair and decreetal orders, the Lower Appellate Court has dismissed the said I.As filed by the petitioners under Order 1 Rule 10 of Civil Procedure Code to implead themselves as respondents in the respective Appeals filed by the first respondent.

(3.) Originally the second respondent herein had filed O.S.No.257 of 2007 against the first respondent before the District Munsif, Panrutti.