MAHALAKSHMI D/O SRI M.B. SRINIVAS AND OTHERS Vs. SRI RANGASWAMAIAH S/O SRI K.Y. ALLI RANGAIAH AND OTHERS

JUDGEMENT

(1.) PETITIONERS are aggrieved by. the order dated 08.09.2009 passed by the learned Civil Judge (Sr.Dn) Doddaballapur in allowing the application filed under Order 1 Rule 10(2) of CPC for impleading them as additional defendants No. 9 to 22 in the suit.

(2.) THE plaintiff - respondent No. 1 herein filed the said application contending inter -alia that he had filed the suit for partition and separate possession of the suit schedule properties and the proposed defendants whom he intended to bring on record were the tenants in occupation of the different items of the properties, subject matter of the partition suit.

(3.) THE first defendant on his part contended that the property let out is self acquired property and therefore addition of other defendants who are the tenants under him was unnecessary.