SRI. KUMARASWAMY @ B. KUMAR Vs. VEERAPPA

JUDGEMENT

(1.) Both these writ petitions having the same fact matrix are taken up together for consideration as suggested at the Bar.

(2.) In these writ petitions, challenge is to the two orders both dated 16.04.2019 whereby petitioner's subject applications filed under Order 1 Rule 10 of CPC, 1908 seeking impleadment have been rejected by the learned judge of the Court below on whose file the cases in Ex. Nos. 626/2016 and 627/2016 are pending consideration.

(3.) After service of notice, first respondent being the contesting party has entered appearance through the learned counsel who vehemently resists the writ petitions making submission in justification of the impugned orders and the grounds on which they are founded; learned Addl. Government Advocate, Smt. M.C. Nagashree appearing for the second respondent - SLAO also opposes the writ petitions on the same line.