P.N. KRISHNAN Vs. R. SHANMUGARAJ

JUDGEMENT

(1.) The Petitioner/First Respondent/First Defendant has preferred the instant Civil Revision Petition as against the order dated 26.10.2010 in LA. No. 150 of 2010 in O.S. No. 670 of 2008 passed by the Learned Additional District and Sessions Judge, Fast Track Court No. III, Coimbatore. The Learned Additional District and Sessions Judge, Fast Track Court No. III, Coimbatore, while passing the impugned order dated 26.10.2010 in I.A.No. 150 of 2010 in O.S.No. 670 of 2008, has observed that 'Heard both sides represented this petition may be allowed' and resultantly, allowed the petition without costs.

(2.) Challenging the impugned order in I.A.No. 150 of 2010 in O.S.No. 670 of 2008, dated 26.10.2010 passed by the Learned Additional District and Sessions Judge, Fast Track Court No. III, Coimbatore, the Petitioner/First Defendant, being an aggrieved person, contends in this Civil Revision Petition before this Court that the trial Court has passed the impugned order in I.A.No. 150 of 2010 in O.S.No. 670 of 2008, dated 26.10.2010 (in allowing the impleading petition in I.A.No. 150 of 2010 -ordering the impleading of the Bank), without assigning any acceptable reason.

(3.) The Learned Counsel for the Petitioner/First Defendant urges before this Court that the proposed party M/s. State Bank of India, Veerakeralam Branch, Coimbatore, is neither a necessary party nor a proper party to the proceedings in O.S.No. 670 of 2008 on the file of the trial Court.