KANDHA SUBBIAN Vs. PACKIALAKSHMI

JUDGEMENT

(1.) The petitioner aggrieved by the dismissal of his Cr. M.P. No. 4500 of 2014 filed in M.C. No. 18 of 2014 on 12.08.2014, by the learned Judicial Magistrate, Aruppukottai, refusing to implead one Seetharaman, has directed this petition.

(2.) Heard the learned counsel for the petitioner.

(3.) According to the learned counsel for the petitioner, bringing Seetharaman on record is very important to establish the fact that the respondent is living with the said Seetharaman.