C. NAVEEN KUMAR Vs. S. CHANDRASEKAR AND ORS.

JUDGEMENT

(1.) This revision has been filed against the fair and decreetal order dated 29.04.2019 passed in I.A.No.2 of 2019 in C.M.P.No.922 of 2018 in A.S.No.14 of 2018 on the file of the learned Principal Judge, City Civil Court, Chennai.

(2.) Before the first appellate Court, A.S.No.14 of 2018 was filed by the plaintiff, who partially lost the suit against the father of the present petitioner herein, one Naveen Kumar, who is admittedly the legal heir of the deceased S.Chandrasekar, who was the defendant in the suit.

(3.) Since the said Chandrasekar is no more, the plaintiff / appellant before the first appellate Court seems to have filed a petition to implead or bring the Legal Representative of the said Chandrasekar, and the said petition was allowed and accordingly amendment was carried out in the first appeal.