M VELU Vs. V R RATHINAM

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated Revision Petition filed against the order dated 9.12.2003, passed in I.A.No.971/2003 in O.S.No.30/2002 on the file of the I Additional District Munsif, Salem.

(2.) THE plaintiff in O.S.No.30/2002 is the revision petitioner.

(3.) IN AIR 2005 S.C. 2209 (Amit Kumar Shaw v. Farida Khatoon), the Honourable Supreme Court held that though the plaintiff is under no obligation to make a lis pendens transferee, a party under Order 22 Rule 10 C.P.C. an alienee pendente lite may be joined as party and the court has discretion which must be judicially exercised and an alienee would ordinarily be joined as a party to enable him to protect his interests.