N. KRISHNAMURTHY Vs. VENKATARAMAIAH AND OTHERS

JUDGEMENT

(1.) THIS writ petition is filed by the applicant in OS No. 441/2009 who has filed an application before the trial Court under Order 1, Rule 10(2) of Civil Procedure Code permitting the applicant to implead himself as defendant No. 5 in the suit as he is proper and necessary party to adjudicate the case. Though the application was filed on 24.07.2012, the said application is still under consideration.

(2.) SRI . N.R. Naik, learned Counsel for the petitioner submits that, if a direction is given to the trial Court to consider his application and pass suitable orders on the said application, it would suffice.