RAMESH Vs. K V SATHYANARAYANAN; SEKAR; MURUGAN

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 27.10.2014 in I.A.No.478 of 2014, whereby and where under, the learned First Additional District Munsif, Puducherry dismissed the application filed by the petitioner to implead him as a party to the suit in O.S.No.234 of 2014.

(2.) The first respondent in his capacity as an agreement holder filed a suit for injunction against respondents 2 and 3 before the Principal District Munsif Court at Puducherry. The suit was taken on file in O.S.No.234 of 2014.

(3.) The petitioner filed an interlocutory application in O.S.No.234 of 2014 to implead him as a party, primarily on the ground that the first respondent has no right, title, interest or possession in respect of the suit schedule property.