M P VENKATACHALAM Vs. GOVINDAN

JUDGEMENT

(1.) The defendants are the petitioners herein. This Civil Revision Petition has been filed under Article 227 of the Constitution of India against the order made in I.A. No. 158 of 2005 in O.S. No. 86 of 2003 on the file of the District Munsif Court, Dharmapuri, dated 31.08.2005

(2.) The defendants filed I.A. No. 158 of 2005 in O.A. No. 86 of 2003 to implead one Tmt. Govindammal wife of Govindan and Thangammal wife of Kolandai Gounder as defendants to the Suit and this Interlocutory Application was dismissed by the Court below, as against which the above Civil Revision Petition has been filed.

(3.) According to the Revision Petitioners the plaintiff filed a Suit for declaration and permanent injunction in respect of an agricultural land comprised in Survey No. 423/2A, Kambapatti Village, Dharmapuri Taluk, measuring an extent of 1.80 acres. The plaintiff in paragraph No. 4 of the Plaint has avered as to the manner in which he has acquired title over the Suit Property. The claim of the plaintiff was resisted by the defendants by filing a written statement.