G GNANAVEL Vs. S GANESAN

JUDGEMENT

(1.) The second plaintiff in O.S.No.65 of 2014 on the file of Sub-Court, Arakkonam is the revision petitioner herein. It is a partition suit.

(2.) The second respondent herein, is a third party, who purchased a portion of the property involved in the partition suit. He also put up a construction and electricity connection was also obtained.

(3.) The revision petitioner, as well as other plaintiffs filed I.A.No.45 of 2014 in O.S.No.65 of 2014 under Order 1 Rule 10(2) of C.P.C., to implead the Junior Engineer, TNEB, the Assistant Divisional Engineer, TNEB and the Superintending Engineer, Vellore Electricity Distribution Circle, as defendants. The Trial Court passed an order dated 12.01.2015 rejecting the said application. The revision petition is against the said order dated 12.01.2015.