M A S SUBRAMANIAN Vs. DIPTI PATEL

JUDGEMENT

(1.) THE third party in the suit in O.S.No.3 of 2007 before the learned Principal District Judge, Puducherry, filed by the first respondent herein against the second respondent, has come up with the present civil revision petition on dismissal of his application by the said Court to implead himself as a party to the suit.

(2.) THE first respondent has laid the said suit against the second respondent for a direction to the second respondent to transfer the schedule mentioned property to her and for permanent injunction restraining the second respondent from interfering with her peaceful possession and enjoyment over the suit property. It is the case of the first respondent that the second respondent offered to sell the suit property to her and she has paid the sale consideration and the sale deed was engrossed in the stamp paper. However, the second respondent has not executed the sale deed and hence, the said suit has been filed.

(3.) THE trial Court, considering the rival submissions, dismissed the application preferred by the petitioner and the present civil revision petition is directed against the said order.