HONNAPPA Vs. V. SHASHIDHARA CHARY

JUDGEMENT

(1.) Petitioner being intending defendant in a specific performance suit in O.S. No.124/2016 filed by the 1st respondent against the second respondent for enforcement of an agreement to sell dated 27.02.2013 is invoking writ jurisdiction of this Court for assailing the order dated 31.08.2019 a copy whereof is at Annexure- R, whereby his impleading application having been rejected, the learned trial Judge has not permitted him to enter the suit array.

(2.) The first respondent/plaintiff having entered through his counsel, resists the Writ Petition.

(3.) The short question that arises for consideration in this case is: