PALPANDI Vs. S.SAKTHIVEL

JUDGEMENT

(1.) Heard Mr.V.A.Dhana Aravindha Balaji, learned counsel appearing for the petitioner and Mr.R.Sankar Ganesh, learned counsel appearing for the respondents 1 and 4.

(2.) This Civil Revision Petition has been filed against the order passed in I.A.No. 226 of 2015 in I.A.No.64 of 2015 in O.S.No.3 of 2015 dtd. 10/10/2015 on the file of the learned District Munsif, Sattur and to set aside the same.

(3.) The petitioner herein is the plaintiff, the first respondent herein is the third defendant and the respondents 2 to 4 are the defendants 2 to 4 in the suit. The petitioner filed a suit in O.S.No.3 of 2015 for a prayer of declaring the sale deed executed by the first defendant in favour of the defendants 3 and 4 in Doc. No. 8385/2014 dtd. 1/12/2014 in the office of the SRO, Sattur as illegal and for perpetual injunction against the defendants. In that suit, the first respondent herein filed a petition in I.A.No.64 of 2015 to reject the plaint. The petitioner herein filed a petition in I.A.No.226 of 2015 to implead the respondents 2 to 4 in I.A.No.64 of 2015. The petition was dismissed by the trial Court. Against which, the petitioner has come forward with this revision petition.