G. KOTHANDAPANI Vs. R. SIVASHANKARI AND OTHERS

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dated 16.09.2017 made in I.A. No.275 of 2016 in O.S. No.1433 of 2006 on the file of the I Additional District Munsif at Puducherry.

(2.) The learned senior counsel for the petitioner would submit that the petitioner has filed the suit in O.S. No.1433 of 2006 before the learned I Additional District Munsif, Puducherry against the 2nd to 8th respondents to declare that the plaintiff is the absolute owner of the suit property and grant of permanent injunction in the aforesaid suit. Written statement has been filed by the respondents. At this stage, the first respondent has filed an application in I.A. No.275 of 2016 to implead her as a party in the said suit. The said application has been allowed by the Court below. Hence, the petitioner has preferred the present Civil Revision Petition before this Court.

(3.) According to the learned senior counsel for the petitioner, the first respondent is not a necessary party in the aforesaid suit. It is for the plaintiff to decide whom to implead as a party and also relied upon the Doctrine of Dominus Litus, therefore, the order passed by the Court below is liable to be set aside.