PARAMARAJ Vs. MOHANRAJ AYYALU NAIDU (DIED) RAMUTHAI (DIED)

JUDGEMENT

(1.) This revision petition has been filed against the order and decree made in I.A. No. 1020 of 2017 in O.S. No. 269 of 2007 dtd. 29/10/2018 on the file of the Additional District Munsif Court, Dindigul.

(2.) The revision petitioner is the plaintiff in the suit which was filed for declaration and perpetual injunction. The plaintiff filed impleading petition in I.A. No. 1020/2017 to implead the respondents 4 to 7 herein/proposed parties contending that pending suit, the 1st respondent and his wife fraudulently executed a sale deed in favour of their sons in respect of the 8th item of the first suit schedule property and therefore, the said sale deed is not valid in law. Hence, he filed an impleading petition to implead respondents 4 to 7 who are the sons of the 1st respondent in the suit. The Court below by impugned order dtd. 29/10/2018 dismissed the impleading petition, against which, this revision petition has been filed.

(3.) Heard both sides and perused the records.