LAWS(MAD)-2008-12-421

SIVARAM AND ANOTHER Vs. GANANAJYOTHI AND OTHERS

Decided On December 05, 2008
SIVARAM AND ANOTHER Appellant
V/S
GANANAJYOTHI AND OTHERS Respondents

JUDGEMENT

(1.) This Civil Revision Petition is filed against the Order dated 08.07.2008 passed in I.A. No. 736 of 2005 in O.S. No. 161 of 2004 on the file of the Principal Sub Judge, Virudhachalam.

(2.) The third parties in I.A. No. 736 of 2005 in O.S. No. 161 of 2004, are the revision petitioners before this Court. They are aggrieved by the order of the Trial Court dated 8.07.2008, impleading them as defendants 4 and 5 in the Suit in O.S. No. 161 of 2004.

(3.) The respondents 4 and 5 herein, as plaintiffs, filed O.S. No. 161 of 2004 against the respondents 1 to 3 herein, for a declaration to declare their absolute right to the suit property, after declaring that the sale deed dated 16.8.1999 executed by the second plaintiff in favour of the defendants 1 and 2 is null and void and for recovery of possession of the suit property free from obstruction of the defendants. They also prayed for a decree for a sum of Rs. 75,000.00 towards the mesne profit and Rs. 25,000.00 towards damages with future mesne profits payable by the defendants.