S. DHANUSHKODI Vs. A.K. SASIKUMAR

JUDGEMENT

(1.) Since the issue involved in all these Original Side Appeals are common and relating to the very same suit, all the Original Side Appeals are disposed of by this common order.

(2.) Challenging the order passed by the learned Single Judge in Application Nos. 139 to 141 of 2022 in C.S.No.296 of 2021, filed by the 1 st respondent/plaintiff to implead certain parties, the defendants have filed the above Original Side Appeals.

(3.) The case of the plaintiff in the applications was that he was dispossessed by the defendants being landlord on 13/4/2021. The suit in C.S.No.296 of 2021 was filed by the plaintiff under sec. 6 of the Specific Relief Act. After the written statement filed by the defendants, the plaintiff came to know that the defendants had inducted a tenant in the property and therefore, they wanted to implead the tenant as partydefendant in the suit and as respondents in the applications filed by the plaintiff. The appellants/defendants had filed counter stating that the said applications are barred by limitation as per sec. 21 of the Limitation Act, since the relief under sec. 6 of the Specific Relief Act could only be filed within six months from the date of dispossession.