P K RANGAPPA Vs. K RAMACHANDRA MURTHY

JUDGEMENT

(1.) heard admitted.

(2.) in this revision petition the second respondent in the court below (revision-petitioner herein) has challenged the order dated 14-11-1995 passed in h.r.c. No. 2303 of 1992 on the file of the ii additional judge, court of small causes, Bangalore, rejecting la. No. 8 filed by the revision-petitioner under Section 151 of the Code of Civil Procedure.

(3.) the prayer made in la. No. 8 filed by the revision-petitioner and second respondent is that he should be permitted to lead his evidence in his capacity as 2nd respondent.