REVANASIDDAPPA Vs. GANGA REVANNA

JUDGEMENT

(1.) The petitioner's application under Order I, Rule 10 of CPC seeking to implead himself in P & SC No. 10/2007 in the Court of Principal District Judge, Bangalore Rural District, Bangalore was rejected by the Court below. Hence the present petition.

(2.) Sri. G. B. Nandeesh Gowda, learned Counsel appearing for the petitioner contends that the trial Court committed an error in passing the impugned order and hence interference is called for. He further contends that since the applicant is an agreement holder, his right and interest require to be agitated. Hence, he submits that he is a necessary party to the proceeding.

(3.) For the aforesaid reasons, the order dated 24/1/2008 passed by the Additional District Judge, Bangalore Rural District, Bangalore in P & SC No. 10/2007 is set aside. I.A.No.4 filed by the petitioner herein is allowed. The Writ Petition is disposed of accordingly.