K S GOVINDARAJAN Vs. S PRABHAKARAN

JUDGEMENT

(1.) IN view of the inter-connectivity of the facts, a common order is being passed.

(2.) THE petitioners are third parties to the suit. O.S.No.219 of 2007 has been instituted by the plaintiff for himself and on behalf his brother by name Mohan against the defendants for permanent injunction with respect to certain buildings in Chinnakaliyamputthur. THE petitioners herein filed applications in I.A.Nos.1069 of 2007 and 1070 of 2007 to implead themselves in I.A.No.555 of 2007 in O.S.No.219 of 2007 respectively.

(3.) THE learned District Munsif, Palani has dismissed the application on the ground that the petitioners have not shown, who they are and what is their role in the affairs relating to the suit property, that they have not produced any records to show the above said aspects, that it is alleged that the V.K.Mills Workers, for INTUC have secured the building which is under their maintenance, no reason has been shown that why the persons connected to the suit property have not been shown as parties and that if so desired, the proposed parties may institute a fresh suit.