M P BALADHANTAYUDHAPANI Vs. N INDIRANI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order, dated 4.11.2009, made in I.A.No.940 of 2007, in O.S.No.262 of 2005, (now transferred to sub Court, Perundurai, and renumbered as O.S. No.51 of 2009).

(2.) The plaintiff in the suit, in O.S.No.262 of 2005, is the petitioner in the present Civil Revision Petition. The petitioner had filed the said suit, for specific performance, by directing the defendants to execute the sale deed, in respect of the suit property, in favour of the plaintiff. A written statement had also been filed by the defendants in the suit, who are the respondents 2 to 5 herein. While so, the first respondent, as a third party to the suit, had filed an interlocutory application, in I.A.No.940 of 2007, praying that she should be added as a party to the suit, in O.S.No.262 of 2005. The trial Court, by its order, dated 4.11.2009, had allowed the application filed by the first respondent herein stating that the first respondent would be a necessary party to the suit proceedings for a proper and complete adjudication of the issues arising for the consideration of the trial Court.

(3.) Aggrieved by the order of the trial Court, dated 4.11.2009, the petitioner has preferred the present civil revision petition before this Court, invoking Article 227 of the Constitution of India.