LAWS(KAR)-2014-2-201

S.E. RAGHAVENDRA Vs. SAVITHRAMMA

Decided On February 05, 2014
Sri S.E. Raghavendra Appellant
V/S
Smt. Savithramma, Sri Yogananda, Sri Shivanna and Smt. Shyla Respondents

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 22.10.2013, passed by the Trial Court in O.S. No. 7034/2012 on I.A. No. 3 vide Annexure -E.

(2.) BY the impugned order at Annexure -E, the Trial Court has rejected I.A. No. 3 filed by the petitioner to implead him as party to the proceedings.

(3.) BRIEFLY stated the facts are: