DESEKAR Vs. D BABU

JUDGEMENT

(1.) THE petitioners herein filed their written statement in the suit disputing the claim of the first respondent/plaintiff that he is the tenant under the Devasthanam. Virtually, the petitioners herein claim that they are the tenants under the temple and the first respondent has trespassed into the property and as such he has no right to continue to be in possession of the property.

(2.) WHILE the said suit was pending, the first respondent herein filed I. A. No. 248 of 2000 to implead the 2 and 3rd respondents herein, namely, the Devasthanam and the Junior Engineer, Tamil Nadu Electricity Board, Sholingur as defendants 3 and 4 in the said suit. The lower court has allowed the petition by its order dated 4. 9. 2000. The petitioner filed the present revision challenging the said order of the lower court in IA no. 248 of 2000. It is the contention of the learned counsel for the petitioners that the suit has been laid by the first respondent for a bare injunction restraining the petitioners herein from interfering with his possession and that be so, the respondents 3 and 4 unnecessary parties to the suit.