S. RAJAMANI Vs. V. DHIVYA ABIRAMI

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decretal order made in I.A. No. 312 of 2016 in O.S. No. 41 of 2016, on the file of the learned Principal Sub-Judge, at Pondicherry, by order dated 03.08.2019.

(2.) Before the trial Court, the plaintiff viz., Dhivya Abirami filed a suit in O.S. No. 41 of 2016 against seven defendants, who are the respondents 2 to 8, for various reliefs of declaration and injunction pertaining to the suit property.

(3.) In the said suit, the present revision petitioner namely Rajamani filed an application in I.A. No. 312 of 2016, to implead himself as one of the party defendant under Order 1 Rule 10(2) read with Section 151 of Civil Procedure Code and the said petition since has been rejected or dismissed by the learned Judge in the impugned order dated 03.08.2019, as against which, this revision has been filed.