G. KRISHNA Vs. N. RAMAIAH

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 8/7/2015 passed on I.A.No.XXIX on the file of the VII Addl. City Civil Judge, Bengaluru, whereby, the said application filed by the petitioner / plaintiff no.6 under Order I Rule 10(2) R/w Sec. 151 of CPC seeking impleadment of respondent no.1 as additional defendant no.12, the suit was dismissed by the Trial Court.

(2.) Heard the learned counsel for the petitioner and learned counsel for the respondents and also perused the material on record.

(3.) The material on record discloses that the petitioner who was originally arrayed as defendant no.2 in the suit for partition and separate possession filed by respondent nos.2 to 6 got himself transposed as additional plaintiff no.6, subsequent to which, he filed the instant application seeking impleadment of respondent no.1 as proposed defendant no.12 to the suit. The said application having been opposed by respondent no.1, the Trial Court proceeded to pass the impugned order rejecting I.A.No.XXIX by holding as under: