KANGAYAM TALUK VELLAKOVIL VILLAGE UPPUPALAYAM PUBLIC Vs. KANGAYAM TALUK VELLAKOVIL VILLAGE UPPUPALAYAM MUDALIAR COMMUNITY WEAVERS

JUDGEMENT

(1.) HEARD both sides.

(2.) THE learned District Munsif, Kangayam, taking note of the relief prayed for in O. S. No. 26 of 2002 and finding that the plain-tiffs have not prayed for any relief against the public of Uppupalayam Village and that the relief relates to "ABCD" fence, has dismissed Application Nos. 412 and 413 of 2004 filed by the third parties seeking for impleadment in the suit as well as to defend the suit in a representative capacity.

(3.) IN these circumstances, the common order passed by the learned District Munsif, Kangayam dated 19.4.2005 made in I.A. Nos. 412 & 413 of 2004 in O.S. No. 26 of 2002 is set aside. Both the revisions are allowed. No costs. C.M.P. No. 16631 of 2005 is closed. Revisions allowed.