P. PRAKASH Vs. KHATEEB AHMED AND ORS.

JUDGEMENT

(1.) PLAINTIFF in O.S. No. 25770/2009 aggrieved by the order dated 21.11.2014 allowing 4th respondent's I.A. under Order 1 Rule 10(2) CPC to be impleaded as proposed defendant No. 4 has presented this petition.

(2.) IN the suit instituted by the petitioner for (i) declaration of title to immovable property and (ii) possession, respondents -1, 2 and 3 arraigned as defendants, it is claimed that petitioner is the absolute owner of the immovable property being shop premises No. 6, Silver Jubilee Park Road, Bangalore -2 measuring East -West 16 1/2 feet, North to South 72 feet, bounded on the East by Private property, West by Shop No. 5 belonging to the plaintiff where business of Naidu Military Hotel, North by private property and; South by Silver Jubilee Park Road.

(3.) ISSUES when framed and on conclusion of the trial, though posted for judgment on two occasions, nevertheless, at the instance of respondents -1 to 3 was reopened and permission extended for adducing evidence. At this stage, petitioner filed Writ Petition No. 19044/2014, whence, a learned single Judge, by order dated 28th April 2014, directed the Court below to conclude the proceeding by end of December 2014.