CHRISTAL THANKAL Vs. RAJESHKUMAR S/O. RAJI PILLAI

JUDGEMENT

(1.) THE plaintiff in O.S. No.26 of 2010 of the principal Munsiff's Court, Neyyattinkara is aggrieved by Ext.P4, order impleading the 1st respondent as an additional defendant in the suit.

(2.) PETITIONER filed O.S. No.26 of 2010 for a declaration of title and possession and for injunction. The 1st respondent filed I.A. No.6773 of 2011 to implead him as additional defendant claiming that the petitioner has no right, title, interest or possession of the suit property and that the 20 cents in R.S. No.157/3 belongs to and is in his possession. He claimed that the suit property along with other items was the subject matter of the final decree in O.S.No.102 of 1957 and that he purchased the above said 20 cents from some of the sharers in that final decree. Hence he claimed that he is a necessary party to the proceeding.

(3.) THE trial court found that the 1st respondent is a necessary party and allowed I.A. No.6773 of 2011 as per Ext.P4, order.