V. GUNAPANDIAN Vs. VIJAY KRISHNAKUMAR AND OTHERS

JUDGEMENT

(1.) This Civil Revision Petition is filed by the third party to the suit in O.S. No. 96 of 2009 on the file of the Subordinate Court, Tuticorin.

(2.) The brief facts that are necessary for the disposal of the revision are as follows:

(3.) It is necessary at this stage to any one to prove his right before impleading himself as a party to the proceedings. The claim of the petitioner, who is seeking to implead himself as a party is prima facie established by reading of the plaint in O.S. No. 96 of 2009. The court can implead him as a party without deciding the right, title and interest at this stage, as an opportunity should be given to the party to prove his case. Further by impleading the petitioner, conflicting views in different proceedings can be avoided.