V K CHOODANATHA SETTY Vs. P GOPALACHETTY

JUDGEMENT

(1.) Heard the learned Counsel for the revision petitioners. The revision petitioners are applicants who filed application under Order 1, Rule 10, C.P.C. Their application was rejected by the Trial Court by its order dated 20-1-1995.

(2.) In O.S. No. 1881 of 1980 a preliminary decree was passed and final decree proceedings were pending. It was at that stage the applicants filed the application under Order 1, Rule 10, C.P.C., to get themselves impleaded as judgment-debtors in the execution petition.

(3.) It should be clearly borne in mind that the two revision petitioners were not parties to the suit.