MANEESH.P.S Vs. RAHNA RAHIMAN

JUDGEMENT

(1.) All these original petitions are filed challenging a common order. Hence these original petitions are heard together and disposed of accordingly.

(2.) These original petitions are filed challenging the common order passed by the Family Court, Kozhikode in IA No.1413/2019, IA No.1414/2019 and I.A 1415/2019 in O.P 996/2015. The petitioner herein is the petitioner in the aforesaid original petition and all the aforesaid interlocutory applications are filed by him. IA No.1414/2019 is an application filed by the petitioner under Order 1 Rule 10 (4) of the Code of Civil Procedure (CPC for short) to implead one Subramanian as supplementary second respondent in the case. IA No. 1413/2019 is an application filed by him under Order VI Rule 17 of the CPC seeking consequential amendment in the original petition on impleadment of the said Subramanian and I.A No.1415/2019 is an application filed by him under Sec.151 of the CPC to reopen the evidence for considering the above applications.

(3.) The respondent opposed all the aforesaid interlocutory applications contending that the applications have been filed belatedly and the impleadment of Subramanian is not necessary for proper and complete adjudication of the aforesaid original petition. The applications are frivolous and vexatious, and they are intended to cause delay in disposal of the original petition.