Madras High Court
M.Jeyabose vs G.Subramania Pillai ... 1St on 7 August, 2023
C.R.P.(MD).No.19 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.08.2023
CORAM:
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
C.R.P.(PD)(MD)No.19 of 2019
and
C.M.P(MD) No.89 of 2019
M.Jeyabose ... Petitioner/1st Respondent/
1st Respondent/Plaintiff
-vs-
1. G.Subramania Pillai ... 1st Respondent/Petitioner/Petitioner/
Defendant
2. P.Thangapandy Nadar
3. T.S.Mani Nadar
4. Muniyandi Pillai
5. Murugan ... Respondents 2 to 5/Respondents 2 &5
Proposed Party
(Respondents 4 and 5 are given up
in this C.R.P)
PRAYER: Civil Revision Petition is filed under Article 227 of the
Constitution of India, against the fair and decreetal order dated 10.09.2018
passed in I.A.No.44 of 2017 in I.A.No.43 of 2017 in O.S.No.46 of 2017, on
the file of the Subordinate Judge, Tiruchendur.
For Petitioner : Mr.V.Alex Benny Hook
for Mrs.Jessi Jeeva Priya
1/6
https://www.mhc.tn.gov.in/judis
C.R.P.(MD).No.19 of 2019
For Respondents : No appearance – for R1 and R3
: dismissed for default – for R2
: Given up – for R4 and R5
ORDER
The present Civil Revision Petition has been filed by the petitioner
under Article 227 of the Constitution of India, against the fair and decreetal
order dated 10.09.2018 passed in I.A.No.44 of 2017 in I.A.No.43 of 2017 in
O.S.No.46 of 2017, on the file of the Subordinate Judge, Tiruchendur.
2. The petitioner herein is the plaintiff before the Court below.
3. For the sake of convenience, the parties will be referred to as per the
litigative status before the trial Court.
4. It appears that in the year 2010, the petitioner/plaintiff filed the suit
for specific performance based upon the agreement dated 16.10.2008. It
appears that subsequent to the filing of the suit, he has also filed an
amendment application in I.A.No.1115 of 2012, so as to amend the prayer to
include the prayer for delivery of possession. It appears that subsequent to
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C.R.P.(MD).No.19 of 2019
ordering of the said application, the defendant has filed impleading
application to implead the respondents 2 to 5 being the subsequent purchasers
of the suit property.
5. The said application was stoutly contested by the respondents on the
ground that only to defeat the plaintiff's claim, such an application has been
filed. However, the Court below having considered that the sale deed stood in
the name of the respondents 2 and 3 dated 29.12.2011 and 31.01.2012
respectively has allowed the application, only as against the respondents 2
and 3, and dismissed as against the respondents 4 and 5. Aggrieved with the
order, the petitioner/plaintiff come before this Court. The only grievance
raised by the petitioner is that the subsequent purchasers are not necessary
and proper party to the proceedings.
6. Despite the name of the first respondent is printed in the cause list,
no one appeared on behalf of him.
7. This Court has given anxious consideration to the submissions of the
learned counsel for the petitioner.
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C.R.P.(MD).No.19 of 2019
8. From the perusal of the records, it is apparent that the suit was
instituted during the year 2010 and as per the order passed in the impleading
application in I.A.No.44 of 2017, dated 10.09.2018, which is impugned in
this revision petition, the alleged sale transaction in favour of the respondents
2 and 3 took place on 29.12.2011 and 31.01.2012, qua, after the filing of the
suit. Therefore, it is apparent that the respondents 2 and 3 are pendente lite
purchasers. Therefore, by referring the judgment of the Hon'ble Supreme
Court judgment in Civil Appeal No.2831 of 2005 (Kasturi Vs.Iyyamperumal
and others) dated 25.04.2005, this Court is of the view that the pendente lite
purchasers are not necessary party in the suit for specific performance. If
pendente lite purchasers are impleaded then there is a every possibility that
the scope of the suit would be enlarged. Therefore, the order passed by the
Court below is contrary to the settled principle of law. Hence, this Court has
got a reason to interfere with the order of the learned trial judge.
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C.R.P.(MD).No.19 of 2019
9. In the result, this Civil Revision Petition is allowed. There shall be
no order as to costs. Consequently connected Miscellaneous Petition is
closed.
07.08.2023
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
ebsi
To
1. The Subordinate Judge,
Tiruchendur.
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C.R.P.(MD).No.19 of 2019
C.KUMARAPPAN,J.
ebsi
C.R.P(PD)(MD)No.19 of 2019
07.08.2023
https://www.mhc.tn.gov.in/judis
