V.MUNIRATHINAM Vs. COLLECTOR

JUDGEMENT

(1.) The Revision Petition has been filed by the plaintiff in O.S.No. 171 of 2013 on the file of the Principal District Munsif Court, Vellore, aggrieved by the dismissal of I.A.No. 1169 of 2016 by order dtd. 1/3/2017.

(2.) The suit in O.S.No. 171 of 2013 had been filed by the present petitioner originally against 6 defendants, namely, (1) the Collector, Vellore District, (2) The District Revenue Officer, Vellore, (3) The Revenue Divisional Officer, Vellore, (4) The Thasildar, Vellore, (5) The District Surveyor, Vellore and (6) Muthu, who had been described as son of Ayyadurai and residing at Melvallam Village, Kattukkanur Post, Vellore Taluk, and District, seeking a Judgment and Decree against the defendants for mandatory injunction directing the defendants 1 to 5 to grant a separate patta and separate sub division for the suit schedule mentioned properties in favour of the plaintiffs and to grant permanent injunction restraining the 6th and 7th defendants from interfering with the plaintiff's peaceful possession and enjoyment of the suit property.

(3.) Thereafter, in view of an intervivos document executed by the 6th defendant in favour of his own son, necessity arose to implead the said son M.Arul Selvakumar, as a defendant in the suit. It is seen that such impleading was allowed in I.A.No. 138 of 2014 by order dtd. 20/3/2014.