YALLAPPA Vs. NARASAPPA

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 12/4/2022 passed on I.A.No.19 in O.S.No.26/2017 on the file of Senior Civil Judge and J.M.F.C. at Laxmeshwar whereby the aforesaid application filed by the petitioners-plaintiffs under Order I Rule 10 C.P.C. seeking impleadment of proposed defendants No.9 and 10 to the suit was rejected by the trial Court.

(2.) Heard learned counsel for the petitioners and learned counsel for respondent No.9 and perused the material on record.

(3.) While notice to respondents No.1 to 8 was deferred since no relief was sought for against them, respondent No.10 who is also sought to be impleaded as defendant No.10 has been served with notice of the petition and has chosen to remain unrepresented.