LAXMI SURESH Vs. ADUIKESAVA PERUMAL PEYALWAR DEVASTHANAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 29.11.2008, made in I.A. No. 18166 of 2007, in O.S. No. 7288 of 2005, on the file of the VII Assistant, City Civil Court, Chennai.

(2.) The Petitioner in the civil revision petition is the third Defendant in the suit, in O.S. No. 7288 of 2005, filed by the first Respondent herein, praying for a decree for permanent injunction, restraining the Defendants and others from interfering with the peaceful possession and enjoyment of the suit schedule mentioned property, by the Plaintiff and for costs.

(3.) The Petitioner had filed an interlocutory application, in I.A. No. 18166 of 2007, in the said suit, praying that the trial Court may be pleased to implead Sri Vedantha Desikar Devasthanam, represented by its trustees, as the fourth Defendant in the suit, in O.S. No. 7288 of 2005, on the file of the VII Assistant, City Civil Court, Chennai.