MANIVELAN Vs. JOTHIMANI

JUDGEMENT

(1.) THE Revision Petitioners/Defendants have projected the present civil revision petition as against the order dated 03.07.2009 in I.A.No.461 of 2008 in O.S.No.38 of 2007 on the file of the District Munsif cum Judicial Magistrate at Nannilam.

(2.) THE trial Court while dismissing the I.A.No.461 of 2008 in O.S.No.38 of 2007 on 03.07.2009 has among other things observed that "the issue to be determined is whether the suit property is in enjoyment of the Plaintiff or in the enjoyment of the Defendant has to be determined in the main suit and at the time of said adjudication or determination of the main suit, there is a possibility for the Revision Petitioners/ Defendants to mark patta and other documents and as such the proposed parties are impleaded in the suit are not necessary parties and consequently, dismissed the application without costs."

(3.) LASTLY, it is the contention of the Learned Counsel for the Revision Petitioners/ Defendants that by allowing the I.A.No.461 of 2008, no prejudice will be caused to the Respondent/ Plaintiff.