K CHITHRA Vs. K MUTHUPERUMAL

JUDGEMENT

(1.) THE civil revision petition is directed against the fair and decretal order dated 11.12.2000 made in I.A.No.469 of 2000 in O.S.No.116 of 2000 by the Court of Subordinate Judge, Devakottai thereby allowing the application filed by a third party underO.1, Rule 10(2) and Sec.151 of the Code of Civil Procedure.

(2.) TRACING the history of the case it comes to be known that the petitioners herein have filed the suit in O.S.No.116 of 2000 on the file of the Court of Subordinate Judge. Devakottai against the respondents 2 and 3 herein for a bare injunction wherein the suit property is a terraced house constructed in an area of 2,358 1/2 sq.ft.

(3.) THE Court below, having considered the facts and circumstances encircling the petitioner as filed by the first respondent herein before it and having its own discussing on various aspects, would ultimately allow the application without costs. Aggrieved, the respondents 1 to 3 therein, who are the plaintiffs in the original suit, have come forward to file this civil revision petition seeking to set aside the fair and decretal order dated 11.12.2000 passed by the lower Court on certain ground as brought forth in the memorandum of revision.