- (1.)THIS Civil Revision Petition is directed against the order dated 23.08.2013 in O.S.No.1076 of 2011 whereby and whereunder the learned IV Additional Judge, City Civil Court, Chennai directed the respondent to implead the first defendant in the suit by showing its Chennai address.
(2.)THE respondent filed a suit against the petitioners in O.S.No.1076 of 2011 praying for a money decree with interest. The suit was contested by the petitioners.
(3.)THE learned Trial Judge recorded the evidence and after hearing the arguments, reserved the matter for judgment. Thereafter, the learned Trial Judge suo motu reopened the matter and directed the respondent to implead the first defendant by taking into account its local address. The said order is under challenge in this civil revision petition.
Heard the learned counsel for the petitioners and the learned counsel for the respondent.