V.MADHURI Vs. B.BALA NAIDU

JUDGEMENT

(1.) This revision petition, under Article 227 of the Constitution of India, is filed challenging the order, dtd. 23/8/2021, dismissing the petition in I.A.No.901 of 2019 in O.S.No.626 of 2016 on the file of the Court of II Additional Junior Civil Judge, Kurnool, filed under Order 1 Rule 10(2) CPC read with Sec. 151 CPC to implead the petitioner as 2nd plaintiff in the suit and permit to carry out the proposed consequential amendment.

(2.) Heard Sri Challa Siva Sankar, learned counsel for the revision petitioner/third party and Ms. Vinodini Rooth, learned counsel representing Sri G. Sravan Kumar, learned counsel appearing for the 2nd respondent/defendant.

(3.) The revision petitioner has filed petition in I.A.No.901 of 2019. The 1st respondent is the plaintiff and the 2nd respondent is the defendant. For the purpose of convenience, hereinafter, the revision petitioner is referred as 'third party' and the respondents 1 & 2 are referred as 'plaintiff' and 'defendant' respectively.