SIDDALINGAIAH Vs. SIDDAGANGAMMA

JUDGEMENT

(1.) Sri Mahendra Gowda C.R., learned counsel for the petitioner and Sri M.B. Ryakha, learned counsel for respondent No.1.

(2.) The writ petition is admitted for hearing. With the consent of the parties, the matter is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner has challenged the validity of the order dated 20.04.2018 passed by the learned IV Additional Civil Judge and J.M.F.C., Tumakuru (the 'trial Court' for short) by which the application filed by the respondent No.1 for impleadment has been allowed.