PRAMEELAMMA Vs. KAMAVAR REDDY VENKAN GOUDA

JUDGEMENT

(1.) I have heard the arguments of the learned Counsel on both sides.

(2.) THESE two revisions have arisen from the common order of the Trial Court passed in O. S. No. 1 of 1988 pending on its file allowing the plaintiffs I. A. 8 filed under Order I, Rule 10 (2) of the cpc and I. A. 11, filed under Order 6, Rule 17 of the CPC, thereby permitting him to amend the plaint as prayed and implead the petitioners in CRP No. 2562 of 1996 as defendants 2, 3 and 4 respectively, in the suit.

(3.) THE impugned order is challenged by the impleading defendants, as also by the original defendant who is the petitioner in CRP No. 2538 of 1996.