C. RAMANATHAN Vs. M. NALLAMMAL

JUDGEMENT

(1.) THE Civil Revision Petition is filed against the fair and decreetal order dated 20.01.2014 made in I.A.No. 418 of 2013 in O.S.No.92 of 2013 on the file of the learned District Munsif cum Judicial Magistrate, Thirupathur.

(2.) THE revision petitioners herein are the third parties and the first respondent is the plaintiff. The respondents 2 and 3 are the defendants in the suit.

(3.) THE learned Judge dismissed the application holding that the petitioners have not filed any document to show that they are the owners of the suit property and the suit is for permanent injunction against the respondents 2 and 3 herein and if the petitioners have easementary right, they have to file a separate suit. It was further held that the first respondent as plaintiff has the right to choose the person against whom to get relief. Whatever relief the plaintiff get will bind only the parties in the suit. For the above reasons, the learned District Munsif held that the petitioners are not necessary and proper parties and dismissed the Interlocutory Application.