P R NALLAPPA Vs. P K SRINIVAS

JUDGEMENT

(1.) Both the above civil revision petitions are filed under Section 115 of the Code of Civil Procedure praying to set aside fair and decretal orders both dated 22.6.2000 respectively made in I.A.Nos.484 and 488 of 1999 both in O.S.No.101 of 1997 by the Court of Subordinate Judge, Hosur.

(2.) On a perusal of the materials placed on record and upon hearing the learned counsel for both, it comes to be known that the petitioner herein has filed the suit in O.S.No.101 of 1997 before the Court below for declaration, partition and permanent injunction as against the respondents 1 to 7 and when the said suit is pending, the petitioner has filed I.A.No.484 of 1999 praying to implead respondents 8 to 10 in the first civil revision petition above as party defendants to the suit and I.A.No.488 of 1999 praying to implead respondent No.8 in the second civil revision petition above as party defendant to the suit. Since both the said petitions are dismissed by the Court below, the petitioner/plaintiff has come forward to file the above civil revision petitions on ground that since the proposed parties are the purchasers of the suit property, they being the proper parties, should be impleaded as parties to the suit, lest his interest would be affected.

(3.) The learned counsel appearing on behalf of the contesting respondents would place reliance on the order passed by the Court below and would pray to dismiss the above civil revision petitions.