KALIYAPERUMAL Vs. SELVARAJ

JUDGEMENT

(1.) This Civil Revision Petition is filed seeking to set aside the fair and decretal order dated 29.01.2010 made in I.A.No.433 of 2005 in O.S.No.206 of 1989 on the file of the I Additional Sub Court, Cuddalore.

(2.) Learned counsel for the Petitioner contended that, the 1st Respondent herein, who is the Petitioner in the Application cannot be impleaded as a party to the Suit.

(3.) The case of the Petitioner in the Application is that, he is in possession and enjoyment of the property in question, to an extent of 4.65 acres and that, the Respondents therein have no title to the same. Hence, according to him, he is a necessary party as per the provisions under Order I Rule 10(2) C.P.C. and that, the Court has got powers to add or strike out any party at any stage of the proceedings, either by way of an Application or without an Application being filed.