S KAMESWARAN Vs. A JAYARAMAN

JUDGEMENT

(1.) THIS appeal is directed against the rejection of an application for impleading the proposed party as the additional party defendant in the suit. The learned counsel for the appellant contended that the proposed party is both necessary and proper party to the suit, as he contributed for the cause of action.

(2.) IN Duraiswami Goundan v. Subramanian Mudaliar, 1950 (I) M.L.J. 521, it was held thus:-