CHANDANA BROTHERS SHOPPING MALL REPRESENTED BY ITS MANAGING PARTNER MAVURI VENKATARAMANA Vs. URVASI ENTERPRISES REPRESENTED BY ITS MANAGING PARTNER ROUTHU VENKATESWARA RAO RAJAHMUNDRY

JUDGEMENT

(1.) This Civil Revision Petition arises out of order dated 5-1-2012 in I.A.No.928/2011 in O.S.No.584/2009 on the file of the learned I Additional Senior Civil Judge, Rajahmundry.

(2.) The petitioner is a third party to the above mentioned suit instituted by respondent Nos.1 and 2, for multiple reliefs. Respondent Nos.1 and 2 also filed I.A.No.1239/2009 in the said suit and obtained an order of interim injunction. Some of the reliefs claimed in the said suit are as under:

(3.) The petitioner has purchased plaint B schedule property from respondent Nos.3 to 6/defendant Nos.1 to 4, pendente lite. Respondent Nos.1 and 2 have filed I.A.No.928/2011 under Order I Rule 10 and Order VI Rule 17 of the Code of Civil Procedure, 1908 (for short "the Code"), seeking impleadment of the petitioner as one of the defendants to the suit. The lower Court, by the order under revision, allowed the same. Assailing the said order, the petitioner filed the present Civil Revision Petition.