DURAIMUTHU Vs. RAMAR

JUDGEMENT

(1.) The Civil Revision Petition is directed against the order passed in I.A.No.02 of 2019 in O.S.No.63 of 2019 dated 06.01.2020 on the file of the learned Principal District Munsif Court, Sankarankovil, permitting the impleadment of third parties under Order 1 Rule 10(2) of CPC.

(2.) The revision petitioner is the plaintiff and he filed the suit in O.S.No.63 of 2019 for permanent injunction restraining the 1st respondent/defendant and his men from disturbing or interfering with the agricultural works of the plaintiff. Pending suit, the third parties/ respondents 2 and 3 herein have filed an application under Rule 1 Order 10(2) for impleading them as defendants 2 and 3 in the suit. The learned District Munsif, after enquiry, has passed the impugned order dated 06.01.2020 allowing the impleadment petition. Aggrieved by the said order, the plaintiff has come forward with the present petition.

(3.) At the outset, it is pertinent to note that the plaintiff and the defendants are brothers. The plaintiff, claiming to be the owner of the suit property and by alleging that since the defendant has been attempting to interfere with the agricultural operations of the plaintiff, he was forced to file the above suit claiming permanent injunction.