AMBROSE Vs. SIVABAKKIAM

JUDGEMENT

(1.) THE Revision petitioner/plaintiff has projected the Civil Revision Petition as against the order dated 10.03.2008 in I.A.No.428 of 2007 in O.S.No.228 of 2000 passed by the learned District Munsif, Jeyankondam, in dismissing the application filed by the revision petitioner/plaintiff under Order 1 Rule 10(2) of Civil Procedure Code to implead the Tahsildar, Jeyankondam and Tamil Nadu Government represented by its District Collector, Perambalur.

(2.) THE trial Court while passing orders in I.A.No.428 of 2007 has inter-alia opined that the present suit filed by the revision petitioner/plaintiff is one for declaration and consequential relief of bare injunction and that if the suit is decreed in favour of the revision petitioner/plaintiff and patta has automatically issued in favour of the plaintiff and only to drag on the main case, the same has been filed and resultantly dismissed the application.

(3.) IN the result, the Civil Revision Petition is dismissed and the order passed by the trial Court is affirmed by this Court for the reasons assigned by this Court. Since the suit is of the year 2000, this Court directs the trial Court to dispose of the main suit O.S.No.228 of 2000 within a period of two months from the date of receipt of a copy of this order and to report compliance to this Court. There shall be no orders as to costs. Consequently, connected Miscellaneous Petition is closed.