VENKATARAMANA BHAT Vs. RAMANNA GOWDA

JUDGEMENT

(1.) SERVICE of notice to respondents 7 to 17(e) is awaited. As no relief is claimed against the respondents 7 to 17(e), the matter is heard on merits. In this writ petition under Article 227 of the Constitution of India, the petitioner has called in question, the order dated 5.7.2013, passed by the Trial Court in O.S. No. 92/1990 on I.A. No. 19 vide Annexure -'A'.

(2.) BY the impugned order at Annexure -'A', the Trial Court has rejected I.A. No. 19 filed by the petitioner to implead him as party to the proceedings.

(3.) BRIEFLY stated the facts are: