BROTHERS OF ST.GABRIEL Vs. MONT FORT TRUST

JUDGEMENT

(1.) The present Civil Revision Petition is directed against fair and decretal order in E.A.No.40 of 2015 dated 23.7.2015 passed by the XI Small Causes Court .

(2.) By the impugned order in E.A.No.40 of 2015, the XI Small Causes Court has allowed the application filed by the first respondent to implead the 2nd and the 3rd respondents herein as 2nd and 3rd respondents in E.A No.4 of 2015.

(3.) E.A No.4 of 2015 was filed by the petitioner under Order 21, Rule 97 (i) of CPC read with Section 18 of the Tamil Nadu Buildings (Lease Rent Control) Act, 1960 to remove the 1st respondent from the property and to put possession of the same in E.P.No.98 of 2010 in R.C.O.P.No. 2124 of 2005 (wrongly mentioned as R.C.O.P.No. 2125 of 2005).