Y.N. SRINIVASA REDDY, Y.N. JAYARAMA REDDY, A. MOHAN KUMAR BOTH S/O Y.V. NANJUNDAPPA AND A. SURESH S/O SRI Y.V. ANNAIAH Vs. ALPHA INDUSTRIAL COMPLEX REPRESENTED BY ITS PARTNERS AND OTHERS

JUDGEMENT

(1.) RESPONDENT 11 had filed I.A. 2 to implead it as additional respondent. The application was objected to by the plaintiffs. The Trial Court has allowed I.A. 2 by its order dated 8.9.2009. Said order is the subject matter of challenge in this writ petition.

(2.) HEARD the learned Counsel on both sides and perused the record.

(3.) NECESSITY to give reasons which disclose proper appreciation of issues before the Court needs no emphasis since reasons introduce clarity and minimise the chances of arbitrariness. Reasons are the links between the material facts and the conclusion. The same is not forthcoming in the impugned order.