R PANNEERSELVAM Vs. P PALANISAMY @ P MANI GOUNDER

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties.

(2.) The order under challenge in the present Civil Revision Petitions is one under Order 1 Rule 10 of CPC., impleading one P.Palaniswamy @ Mani Gounder as the third defendant, in a suit for specific performance. While the plaintiffs in the suit had challenged the order in CRP.No.2748 of 2017, the first defendant had preferred the revision against the same order in CRP.No.2791 of 2017. Since both the revisions are filed challenging the same order passed in I.A.No.37 of 2016 in O.S.No.709 of 2008, both the revisions are disposed through a common order. For the sake of convenience, the parties in the revisions are addressed, as per their status in the suit.

(3.) The brief facts of the case are as follows: