V. CHITRA Vs. S. RAJESWARI AND OTHERS

JUDGEMENT

(1.) These Civil Revision Petitions are filed to set aside the judgment and decree dated 02.08.2014 made in C.M.A.Nos.11 and 12 of 2013 on the file of the First Additional District Judge, Coimbatore, reversing the fair and decretal order dated 11.01.2013 made in I.A.Nos.840 and 839 of 2012 in O.S.No.420 of 2012 on the file of the Principal Subordinate Judge, Coimbatore.

(2.) The issues and the parties involved in both the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioner is the plaintiff, first respondent is the third party and the respondents 2 and 3 are the defendants in O.S.No.420 of 2012 on the file of the Principal Subordinate Judge, Coimbatore. The first respondent/third party filed I.A.No.840 of 2012 for impleading herself as the 3rd defendant in O.S.No.420 of 2012 and I.A.No.839 of 2012 to vacate the order of interim injunction as against the schedule mentioned property in I.A.No.463 of 2012. According to the first respondent, she has purchased the property from third respondent and she is in possession of the same. The petitioner, after obtaining the interim injunction, interfered with her possession and enjoyment of the property. In view of the purchase, she is necessary and proper party to the suit. In view of the fact that she is the owner of the property by purchase, prayed for raising the interim injunction.