C B NARAYANASWAMY Vs. PATEL GOPAL GOWDA

JUDGEMENT

(1.) This petition by the decree holder in Ex.No.4/2020 on the file of the Prl. Senior Civil Judge, Bengaluru Rural District, Bengaluru, is directed against the impugned order dtd. 29/11/2022 whereby the application - I.A.No.1 filed by the impleading applicant to come on record as additional judgment debtor No.5 was allowed by the Trial Court.

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

(3.) The material on record discloses that the petitioner - decree holder has instituted the aforesaid execution proceedings against respondent Nos.1 to 4 - legal representatives of the judgment debtor and during the pendency of the said proceedings, respondent No.5 filed the instant application seeking impleadment as additional Judgment debtor No.5. The said application having been opposed by the petitioner, the Trial Court proceeded to pass the impugned order allowing the application by holding as under: