LAWS(MAD)-2018-10-226

R RAVI Vs. V BOSE

Decided On October 04, 2018
R RAVI Appellant
V/S
V Bose Respondents

JUDGEMENT

(1.) This Civil Revision Petition is filed challenging the order passed by the learned II Assistant Judge, City Civil Court, Chennai in I.A.No.16700 of 2011 in O.S.No.14644 of 2010, allowing an application seeking to implead the revision petitioners as proposed defendants 5 and 6 in the suit.

(2.) The facts, in brief, are as follows:

(3.) A Judgment and Decree recording this memo of compromise came to be passed on 111.1981. It is seen that in the interregnum period, the said Rajappan had put up constructions on the above property. The said Rajappan died and thereafter, the second respondent, through his Power Agent, the fifth respondent herein had filed a suit in O.S.NO.4109 of 2000 on the file of the learned XI Assistant Judge, City Civil Court, Chennai, against the revision petitioners for recovery of possession and permanent injunction restraining the revision petitioners from interfering with his peaceful possession and enjoyment of the suit property. By judgement and decree dated 21.06.2011, the learned XI Assistant Judge, City Civil Court, Chennai has dismissed the said suit. The learned Judge has clearly held that the revision petitioners herein and their predecessors in title have been in possession and enjoyment of the suit property for a very long time. It appears that pending the suit, the revision petitioners herein had entered into a sale deed with the respondents 2 to 4 herein on 29.10.2010.