(1.) Petitioners are the plaintiffs in O.S.3/06 on the file of Munsiff Court, Mavelikkara. Respondents 1 to 3 are the defendants. Respondents 4 and 5 are additional defendants who were impleaded at their instance as per Ext.P10 order in I.A. 1261/06. This petition is filed under Article 227 of Constitution of India contending that Court below should not have allowed respondents 4 and 5 to get themselves impleaded in the suit against the wishes of petitioners, who are the masters of the plaint and therefore Ext.P10 order is to be quashed.
(2.) Learned Counsel appearing for petitioners vehemently argued that petitioners though Ex-President and Vice President of the Panchayat have no right to get themselves impleaded in the suit and there is nothing before the Court to doubt that defendants will not contest the suit and in such circumstances, Ext.P10 order is to be quashed.
(3.) The question is, whether in exercise of the extraordinary jurisdiction of this Court under Article 227 of Constitution of India, Ext.P10 order whereunder learned Munsiff has exercised his discretion and allowed petitioners to get themselves impleaded as additional defendants in the suit is to be interfered with or not.