SIVANAND Vs. BIJI

JUDGEMENT

(1.) This petition is filed by the petitioner/third party applicant by challenging the impugned order passed by the Additional Munsiff Court, Cherthala in IA No.02/2023 in O.S.No.644/2009 dtd. 8/11/2024.

(2.) Notice issued to all the respondents were served. However, only the learned counsel for the 4th respondent is represented, in this petition.

(3.) The case of the petitioner before the trial court is that the petitioner filed IA to implead the petitioner as additional defendant in the suit, filed by the respondents 1 to 3 as against respondents 4 to 6 in OS No.644/2009 for seeking permanent prohibitory injunction against respondents 4 to 6 in respect of plaint schedule item 1 of the property. When the matters pending for adjudication, the concerned petitioner filed IA to implead himself as additional defendant in the suit, in the said case which came to be dismissed by the trial court, hence the petitioner is approached this Court.