B M RAMACHANDREGOWDA Vs. B M TULASIRAMEGOWDA

JUDGEMENT

(1.) Heard Sri P.M.Siddamallappa, Sri V.B.Shivakumar and Sri Brijesh Patil, advocates.

(2.) Applications are filed by the contesting respondent/ plaintiff to implead respondent Nos.22 to 31 as additional defendants in the suit. Admittedly, the said application is filed stating that they are also necessary parties and they are the members of the family and in the absence of those parties on record, the suit would be bad for non joinder of necessary parties.

(3.) In fact, such an attempt should have been made before the Trial Court, but for the reasons best known to the plaintiff, such a course was not taken to by the plaintiff before the Trial Court.