P S K KANAGARAJ Vs. KAMARAJ

JUDGEMENT

(1.) THIS is a revision filed under Art.227 of the Constitution of India against the order of the IV Assistant Judge, City Civil Court, Madras. The petitioners herein are not parties to the suit, but according to them, they are affected by the interim order passed by the court and inspite of the fact they have filed an impleading application before that court, the court has not passed any order on their application and at the same time has directed the local police to implement the injunction order.

(2.) THE material facts which are necessary for the proper disposal of the revision may be summarised as follows:

(3.) IN the meanwhile, Krishna Thevar, the obstructor executed a sale deed in favour of minor Saravanan represented by his father Balakrishnan. Both of them impleaded themselves in C.S.No.685 of 1985. The said suit is now transferred to City Civil Court and renumbered as O.S.No.3261 of 1996, on the file of the VI Asst. Judge. It is alleged by the petitioners that even before the sale deed was executed, the de- cree-holders caused lawyer's notice about the pend-not title to convey. It was INSpite of that notice, the sale deed in favour of the said Saravanan was executed.