LAWS(KAR)-2023-8-1280

BHEEMAPPA Vs. BALAMMA

Decided On August 07, 2023
BHEEMAPPA Appellant
V/S
BALAMMA Respondents

JUDGEMENT

(1.) This petition by the impleading applicant in O.S. No.404/2017 on the file of Additional Civil Judge & JMFC, Kushtagi, is directed against the impugned order dtd. 20/3/2018 passed on I.A. No.1 whereby the said application field by the petitioner/impleading applicant seeking impleadment as additional defendant No.2 in the suit was rejected by the Trial Court.

(2.) Heard the learned counsel for the petitioner. Perused the material on record.

(3.) Respondents having been served with the notice of the petition have chosen to remain unrepresented and have not contested the petition.