N.KANNADASAN, J. - (1.) No representation for Respondent.
(2.) The petitioners herein are the opposite parties, first respondent is the complainant and the 2nd respondent is the proposed 2nd complainant before the District Forum.
(3.) The Revision Petition is filed challenging an order passed by the District Forum in impleading the proposed 2nd complainant. The short ground raised in the Revision Petition is as to whether the proposed 2nd complainant could be impleaded nearly after 7-years from the date of the institution of the complaint alleging deficiency as against the petitioners/opposite parties.;