P.S. THIRUNAVUKKARASU Vs. R. HARIKRISHNAN AND ANR.

JUDGEMENT

(1.) This revision petition has been filed to set aside the fair and decretal order dated 11.08.2015 in I.A.No.91 of 2015 in O.S.No.168 of 2009 on the file of the District Munsif Court, Tambaram.

(2.) According to the petitioner, the petitioner filed a suit in O.S.No.168 of 2009 seeking for declaration on the file of the District Munsif Court, Tambaram. The petitioner filed an application in I.A.No.91 of 2015 in O.S.No.168 of 2009 under Order 1, Rule 10(2) of CPC to implead the proposed second respondent as a party in the aforesaid suit. The Court below erroneously dismissed the said application. Challenging the aforesaid order, the petitioner has filed the present Civil Revision Petition.

(3.) The learned counsel for the petitioner submitted that the second respondent purchased property on 01.10.1997 from the first respondent/defendant. Therefore, the petitioner filed I.A.No.91 of 2015 in O.S.No.168 of 2009 under Order 1, Rule 10(2) C.P.C to implead the proposed second respondent as a party in the aforesaid suit. The Court below without considering the plea of the petitioner, dismissed the application. Hence, he prayed to set aside the impugned order.