C.KRISHNAA Vs. S.SANTHI

JUDGEMENT

(1.) The present Civil Revision Petition has been filed to set aside the order and decreetal order made in IA.No.732 of 2021 dtd. 23/10/2021 in O.S.No.206 of 2019 on the file of the Additional District Munsif Court at Alandur.

(2.) Heard Mr.N.Jothi, learned Senior Counsel for the petitioners and Mr.M.Thangadurai, learned counsel for respondents 2, 4 and 5.

(3.) The learned Senior Counsel appearing on behalf of the petitioners would submit that the respondents 1 to 3 had earlier instituted a suit for permanent injunction, restraining the petitioners and the 7th respondent from interfering with their possession and enjoyment of the suit property, and that pending the suit, they had sold the property to a third party from whom the respondents 4 and 5 claim to have purchased the suit property and had taken out an application to implead themselves in exercise of powers under Order I Rule 10(2) read with Sec. 151 CPC.