SHREE PADMA INDUSTRIES Vs. GOLDEN CITY STEELS

JUDGEMENT

(1.) THE above revision is directed against the order of the learned Principal Subordinate Judge, Myladuthurai dated 01. 08. 2005 made in I. A. No. 9 of 2004 in O. S. No. 29 of 2002, in and by which the learned Judge dismissed the petition filed under Order 1 Rule 10 (2) CPC and Order VIII - A and Section 151 of CPC.

(2.) HEARD the learned counsel for the petitioner/defendant as well the respondent/plaintiff.

(3.) ON going through the averments made in the affidavit filed in support of the said application, the learned Principal Subordinate Judge, after finding that there is no privity of contract or agreement between the respondent/plaintiff with the proposed party, viz. , Sree Aravindh Steel Ltd. Company and not even a single paper is filed to show that the amount was transferred to Sree Aravindh Steel Ltd. Company, dismissed the said application for impleading the proposed party.