P GURUPATHAM DIED Vs. M P ALAGUTHAI

JUDGEMENT

(1.) AGGRIEVED over the Order of the Principal District Munsif Court, Madurai Town, made in I.A.No.941 of 1998 in O.S.No.2039 of 1990 dated 11.10. 2002, impleading the respondents 1 to 4 as the Defendants to the Suit O.S.No.2039 of 1990, the Revision Petitioner has preferred this Revision.

(2.) THE relevant facts which are necessary for the disposal of this Revision could briefly be stated thus: - THE subject matter of the dispute relates to Shanthi Vidhyalaya Middle School at Pallarputhur, Vilangudi Town, Madurai. THE School was started as Elementary School in the year 1961 and later on it was upgraded as Middle School. Originally one J.Eddy was the Manager and Correspondent of this School. He transferred the said School and Management in favour of the 5th Defendant Gurupatham.

(3.) I.A.No.197 of 1991 was filed for amending the Plaint for including the prayer (bb). Thereafter when the suit was posted for trial, I.A.No.927 of 1993 was filed for impleading the respondents 14 and 15 as parties to the suit (as Defendants 6 and 7) on the ground that they are representatives of the Villagers of Pallar Pudur, Vilangudi Town, Madurai. The trial Court has allowed the application ordering impleading of the respondents 14 and 15 as Defendants 6 and 7.