THANGARAJ Vs. KARUPPANNAN

JUDGEMENT

(1.) THE Petitioner/Proposed Party has filed the present Civil Revision Petition as against the order dated 17.12.2009 in I.A.No.54 of 2008 in O.S.No.86 of 2006 passed by the Learned Sub Judge, Attur.

(2.) THE Learned Counsel for the Petitioner submits that the trial Court has exceeded its jurisdiction in allowing I.A.No.54 of 2008 (impleading application) in a suit on a pronote which is an essentially a transaction between Respondents 1 and 2 and further that no decree can be passed against the Petitioner.

(3.) THE Learned Counsel for the Petitioner cites the decision in Pichaimani V. C.Selvarani and another, 2007 (1) CTC 304 at page 306 in paragraph 6, wherein it is held as follows: