M CHOCKALINGAM Vs. SUPERINTENDING ENGINEER VILLUPURAM DISTRIBUTION CIRCLE TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 16.09.2008 passed by the learned Principal District Munsif, Kallakurichi in I.A.No,343 of 2008 in O.S.No,436 of 2007., this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondents, they have not appeared either in person or through their Advocate.

(3.) A bare perusal of the cited decision would reveal that the facts involved in the cited decision were relating to a petrol bunk and in that connection, the suit was filed however, the neighbour wanted to get himself impleaded and in those circumstances, the Court held that the neighbour was not a necessary party.