SHAMSUL LUHA Vs. JAMIATHU AHLIL KURAN VAL HATESH

JUDGEMENT

(1.) THESE civil revision petitions have been filed against the common order dated 09.10.2006 passed in Interlocutory Application Nos.308 of 2006 and in 309 of 2006 in Original Suit No.115 of 2006 by the Principal Subordinate Court, Tirunelveli.

(2.) THE revision petitioner herein as petitioner has filed Interlocutory Application Nos.308 of 2006 and 309 of 2006 under Order I, Rule 10(2) of Code of Civil Procedure, so as to implead the proposed party as one of the defendants in Original Suit No.115 of 2006 and in Interlocutory Application No.281 of 2006, wherein the revision respondent has been shown as the respondent.

(3.) IT has been contended on the side of the revision petitioner/petitioner that the revision respondent /respondent has instituted the Original Suit No.115 of 2006 on the file of the Principal Subordinate Court, Tirunelveli for the relief of permanent injunction against the revision petitioner/petitioner and the suit property is Majidhul -Rehman Mosque and the same has been constructed by the proposed party and the revision petitioner/petitioner is acting as its president and the proposed party is very much essential for deciding the dispute that exists between the parties and therefore, the present petitions have been filed so as to implead the proposed party as one of the defendants.