B K KRISHNAMURTHY Vs. S BALASUBRAMANIAN

JUDGEMENT

(1.) These two appeals are arisen out of order dated 14.9.2009 passed in Application Nos.4229 and 1950 of 2008. Application No.4229 of 2008 has been filed, seeking to amend the plaint and Application No.1950 of 2008 has been filed, seeking to implead the parties in a pending suit in C.S. No.711 of 2007, which has been filed for declaration and consequential permanent injunction and other reliefs.

(2.) The Court heard the learned counsel appearing for the appellant and also for respondents 1 and 2.

(3.) The plaintiff has come forward to file the suit seeking the above reliefs with the following averments:-