JAYAMMA T Vs. T K NAGARAJ

JUDGEMENT

(1.) This Writ Petition is filed by an applicant who wanted to implead herself as a party to the suit for ejectment.

(2.) The plaintiff filed the suit for ejectment against the defendant after terminating the tenancy. The defendant filed written statement contending that there is no jural relationship of landlord and tenant; he is not paying the rent to the plaintiff, but it is paid to T.Jayamma, the applicant. Issues have been framed and the case is set down for trial. At that juncture, the applicant has filed this application seeking impleadment as additional defendant. The said application was contested and it came to be dismissed by the trial Court. Aggrieved by the said order, the applicant is before this Court.

(3.) I have heard the learned counsel appearing for the parties.