KASI VISWANATHAN Vs. G. GANESAN

JUDGEMENT

(1.) The instant civil revision petition has been filed challenging the order dismissing the application filed by the petitioners/plaintiffs in the suit for impleadment of the proposed parties 1 to 7 as defendants 3 to 9 under Order I Rule 10 CPC.

(2.) It is brought to the notice of this Court by the learned counsel for the respondents that the suit has been dismissed for default on 27.03.2018 and therefore, the civil revision petition has now become infructuous.

(3.) The learned counsel for the petitioners submits that already an application to restore the suit which was dismissed for default has been filed by the plaintiffs on 17.04.2018 in SR. No. 1842 of 2018 before the trial court and the same has not been numbered for want of court bundle. He seeks liberty of this Court to file a fresh civil revision petition, as and when the suit is restored to the file of the trial court.