V.M.VELUMANI,J. - (1.) The Civil Revision Petition is filed against the fair and decretal order dated 18.11.2014 made in I.A.No.140 of 2012 in O.S.No.13660 of 2010 on the file of the XIX Additional City Civil Court, Chennai.
(2.) The petitioner is a proposed party, respondents 1 and 2 are the plaintiffs 1 and 2 and the respondents 3 to 15 are the defendants in O.S.No.13660 of 2010 on the file of the XIX Additional City Civil Court, Chennai. The respondents 1 and 2 filed said suit for declaration of their title along with the respondents 7, 13 to 15 in respect of 'B' to 'E' schedule properties and for permanent injunction restraining the respondents 3 to 5 from interfering with their peaceful possession and enjoyment of the 'B' to 'E' schedule properties. Originally, the respondents 1 and 2 filed suit before this Court, which was numbered as C.S.No.105 of 1995. Subsequently, the same was transferred to V Fast Track Court, City Civil Court, Chennai and renumbered as O.S.No.13660 of 2010. The petitioner filed I.A.No.140 of 2012 under Order 1, Rule 10(2) read with Section 151 C.P.C. to grant leave to the petitioner for impleading him as a defendant in the suit.
(3.) According to the petitioner, he has purchased a portion of the property from one R. Victor Raj, power agent of L. Kannappa Chettiar. In view of his purchase, he is necessary and proper party to the suit.;