S. DHARMARAJAN Vs. RM. LAKSHMANAN AND ORS.

JUDGEMENT

(1.) As the point involved in this revision is very narrow, we shall dispose of this Civil Revision Petition today itself. Dharmarajan purchased the suit property situated in O. Siruvayal from one Subramanian, who purchased the property from one Meyyappan, whose brother is RM. Lakshmanan, who is stated to have troubled Dharmarajan, attempted to invade his possession. In the circumstances, Dharmarajan filed the suit in O.S. No. 146 of 2013 for permanent injunction. RM. Lakshmanan filed his written statement. The suit was put on trial. Plaintiff steps to summon his vendor Subramanian to depose in the suit. But, Subramanian was defiant. Plaintiff was disappointed. So he wanted to make him a defendant. So he filed the impleading petition in I.A. No. 240 of 2014. The trial Court refused to do so. It dismissed it. In the circumstances, plaintiff wish to revise the said order.

(2.) The learned counsel for the revision petitioner submits that the said Subramanian has also caused head -ache, a trouble -maker to the plaintiff. He only seems sold the suit property to the plaintiff. But, he is not coming to Court to support him. In the circumstances, he is proper and necessary party to the suit.

(3.) I have anxiously considered the submissions of the learned counsel for the revision petitioner, perused the materials on record and also the impugned order.