KASTHURI Vs. IYYAMPERUMAL

JUDGEMENT

(1.) The plaintiff in O.S.No.159/1999 before the Sub-Court, Pondicherry, is the revision petitioner herein.

(2.) The first respondent has filed an application under Order 1 Rule 10(2) C.P.C. to implead him as the third defendant and also to implead respondents 4 to 11 as defendants 4 to 11 in the suit and the said application was allowed by the trial Court by order dated 20.12.2000 in I.A.No.21245/99. Aggrieved by the said order, the Plaintiff preferred this Civil Revision Petition.

(3.) The Plaintiff filed the suit for specific performance of the sale, based upon the agreement dated 30.1.1996, executed by the first defendant as the Power agent of the second defendant to the plaintiff. The plaintiff also prayed for alternative relief for the return of the advance amount together with interest and further prayed that the second defendant to put the plaintiff into possession of the suit property and for other reliefs.