Madras High Court
K.V.G.Babuloo vs H.Manjula on 26 August, 2015
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 26.08.2015 CORAM: THE HON'BLE MR.JUSTICE D.HARIPARANTHAMAN CRP (PD) No.3475 of 2015 K.V.G.Babuloo ... Petitioner Vs. 1. H.Manjula 2. K.Ravichandran 3. R.Kokila ... Respondents PRAYER : Petition filed under Article 227 of Constitution of India, seeking to set aside the order and decreetal order dated 10.07.2015 passed in I.A.No.40 of 2015 in O.S.No.48 of 2014 on the file of the III Additional District Court, Thiruvallur at Poonamallee and thereby allowing the said I.A.No.40 of 2015 with costs. For Petitioner : M/s.M.Ravindhar ORDER
The revision petitioner is the defendant in O.S.No.48 of 2014 on the file of the III Additional District Court, Thiruvallur at Poonamallee. The first respondent herein is the plaintiff in O.S.No.48 of 2014. It is a partition suit.
2. The revision petitioner/defendant and the first respondent/plaintiff are brother and sister.
3. While so, the revision petitioner/defendant filed I.A.No.40 of 2015 in O.S.No.48 of 2014 to implead respondents 2 and 3 herein as second and third defendants in O.S.No.48 of 2014.
4. The Trial Court rejected the application in I.A.No.40 of 2014 in O.S.No.48 of 2014 on 10.07.2015.
5. Aggrieved against the same, the present Civil Revision Petition is filed.
6. Heard the learned counsel appearing for the revision petitioner.
7. The Trial Court held that it is for the plaintiff to decide about the defendants. If the plaintiff has not made a necessary party, the suit could be dismissed for non joinder of parties. The Trial Court also held that respondents 2 and 3 stated that they are willing to appear as witnesses before the Trial Court. It is relevant to extract para-5 of the order dated 10.07.2015 in this regard and the same is extracted hereunder:
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8. In view of the reasons contained in para-5 of the impugned order, I am of the view that there is no interference called for. Accordingly, the Civil Revision Petition fails and the same is dismissed. No costs. Consequently, connected miscellaneous petition is closed.
26.08.2015 ogy Index : Yes Internet: Yes To
1. The III Additional District Court, Thiruvallur at Poonamallee.
D.HARIPARANTHAMAN, J.
ogy CRP (PD) No.3475 of 2015 26.08.2015