S RETHINAM Vs. SEENIVASA NAIDU

JUDGEMENT

(1.) THE revision petitioner is a third party to the suit, who filed an application to implead himself on the ground that he had entered into an agreement to purchase a portion of the suit property from one of the sharers and the said application came to be dismissed by the trial court by order dated 31.3.2000. Aggrieved by the same, this civil revision petition has been filed.

(2.) OBVIOUSLY the revision petitioner is neither a co-owner nor a co-sharer and he is only an intending purchaser and the intending purchaser cannot intermeddle with the suit filed by the other parties and he is bound by the decree, which would be passed by the trial court and the said application to implead was rightly dismissed by the trial court and I do not find any good or valid reasons to interfere with the same and hence, this civil revision petition is dismissed. Consequently, connected CMP is also dismissed. No costs.