K.PURUSHOTHAMAN Vs. PONNUSAMY

JUDGEMENT

(1.) The matter is heard through Video Conferencing. :- This Civil Revision Petition is filed to set aside the fair and final order dated 19.10.2012 passed in I.A.No.1059 of 2011 in O.S.No.304 of 2011 on the file of District Munsif cum Judicial Magistrate's Court, Mettupalayam.

(2.) The petitioners are third parties in O.S.No.304 of 2011 and the first defendant is the plaintiff and the respondents 2 and 3 are defendants. The 1 st respondent filed suit against the respondents 2 and 3 for permanent injunction restraining them from interfering with his peaceful possession and enjoyment of the suit property. The 1st respondent has contended that he is the absolute owner of the suit property and he is in possession and enjoyment of the suit property. On 26.06.2011, the respondents 2 and 3 along with rowdy elements, tried to interfere with his peaceful possession and enjoyment of the suit property. According to the 1st respondent, pending suit, he came to know that the respondents 2 and 3 appointed the 1st petitioner as their power agent, who sold the property to the petitioners 2 and 3. In view of the same, the 1 st respondent filed I.A.No.1059 of 2011 under Order I Rule 10 read with Section 151 of C.P.C. for impleading thd petitioner as defendants 3 to 5 stating that they are proper and necessary parties to the suit.

(3.) Against the said order dated 19.10.2012 made in I.A.No.1059 of 2011 in O.S.No.304 of 2011, the petitioners have come out with the present Civil Revision Petition.