NATARAJAN Vs. BANDARI GOUNDER

JUDGEMENT

(1.) THIS revision arises out of the order of the Additional district Munsif, Gingee, made in I. A. No. 227/2001 in O. S. No. 600/1995, dismissing the petition filed under Or. 1, R. 10 (2) CPC. The Plaintiffs are the Revision Petitioners.

(2.) O. S. No. 600/1995:- The suit property originally belonged to the family of ayyakannu Gounder. Genealogy of Ayyakannu Gounder is as under : -

(3.) THE trial Court dismissed the petition pointing out that the Plaintiffs have not shown as to how the proposed parties are necessary parties for effective adjudication. THE learned District munsif found that even in the plaint, it has been stated that the Plaintiffs are not claiming partition regarding the properties sold by Lakshmiammal and first Defendant and in view of that definite plea adopted by the Plaintiff, it was found that the proposed parties are not necessary parties and on those findings, the learned District Munsif dismissed the application.