H.N. GURUSHANTHAPPA Vs. SBANTHALAKSHMI AND OTHERS

JUDGEMENT

(1.) This revision petition is by the proposed 4th defendant in the suit who is aggrieved by the order, the operative portion of which reads as follows :

(2.) The facts briefly stated, that have lead to this revision petition are as follows:-

(3.) Mr. A.J. Sadashiva contended that the Court could not have entertained the application of the defendant for impleading an additional defendant at the instance of one of the defendants. That contention is not tenable having regard to the plain language of Order 1, Rule 10(2). The Court is free and adequately empowered by the provision in the Code to suo motu or on the motion made by the parties before it to implead any one which it thinks fit for proper and final adjudication of the issues before it.