RAMAPPA Vs. SAYYAD YOUNAS FAZIL

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner had filed a suit in O.S.No.138/2021, for the cancellation of the sale deed in respect of the suit property, as also for possession. In the said suit, in the written statement, defendant No.2 had taken up a contention that, one Mr. Vijayakumar Balamatti is also a necessary party, and in his absence, the suit cannot be effectively tried and decided.

(3.) Further, submissions have been made as regards the relationship of Vijayakumar Balamatti with one Mr.Abdul Mujeeb. It is in that background that, belatedly, the petitioner had filed I.A.No.8 to implead the said Vijayakumar Balamatti, represented by his GPA holder and the aforesaid Mr.Abdul Mujeeb, which came to be objected to by defendant No.2 on the ground that no reliefs have been sought for against them and that, in order to create confusion, tagging a transaction, which is not related to the present suit, they were sought to be made parties.