G KANNABIRAN Vs. RANIAMMAL

JUDGEMENT

(1.) THE revision petitioners/plaintiffs have come forward with this revision challenging the impugned order in I. A. No. 104 of 2003 in O. S. No. 11 of 1994 dated 13. 3. 2003 on the file of the Principal District Munsif, Ginjee.

(2.) THE revision petitioners filed the said petition to implead the first petitioner's son who had purchased the undivided right and interest of the second petitioner in the suit property by means of a registered sale deed dated 30. 10. 1995. The respondents/defendants resisted the said petition by filing a counter therein. They have resisted the impleading of a third party as he is neither a proper person nor a necessary party to adjudicate the dispute between the petitioners and the respondents in the suit. Hence, learned District Munsif having considered the rival submissions made by both sides in the light of the records of the case arrived at the conclusion that the proposed party is not a necessary party to the suit and therefore dismissed the petition. Hence, the revision.

(3.) HEARD Mr. N. Maninaraynan, learned counsel for the revision petitioners and Mr. P. Srinivas, learned counsel appearing for the respondents.