VEERAMMAL Vs. SARASU

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 22. 06. 2004 passed in I. A. No. 480 of 2004 in O. S. No. 159 of 2004, on the file of the District Munsif, Kulithurai.

(2.) HEARD both sides. This revision is disposed of at the admission stage itself.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Criminal Revision Petition would run thus: originally the suit in O. S. No. 159 of 2004 was filed by the plaintiffs, who are petitioners herein for permanent injunction as against the defendants, who are respondents 2 to 7 herein. During the pendency of the suit it so happened that Sarasu, a third party/1st respondent herein filed I. A. No. 480 of 2004 to get herself impleaded as one of the defendants on the ground that she is owning a house adjacent to the suit property and according to her the suit property is a purampoke land which she has been using it as a pathway.