S. BASKAR Vs. S. RANJITHKUMAR

JUDGEMENT

(1.) This Revision has been filed seeking to set aside the Judgment and Decree, dated 28.10.20211 in O.S. No.142 of 2010 on the file of the Principal Subordinate Judge, Krishnagiri District under Article 227 of the Constitution of India on the ground that the Decree and Judgment has been obtained fraudulently, that apart, the Decree and Judgment contains only one line order and the Judgment does not satisfy the requirements of Order 20, Rules 4 & 5 of C.P.C.

(2.) Since, the impleading 8th Respondent claims to be a Purchaser from the First Respondent has filed C.M.P. No.26123 of 2024 for impleadment in this Revision, this Court is of the view that the impleading Petitioner is necessary for proper adjudication of this Revision Petition. Hence, the impleading Petition is ordered, accordingly.

(3.) Brief background of the case is as follows: