CHINTHALA RAMA LAKSHUMMA Vs. PEDDIREDDY LAKSHMI NARAYANA

JUDGEMENT

(1.) Certain third parties to O.S.No.91 of 2015 on the file of learned Principal District Judge, Kadapa have filed this Civil Revision Petition under Article 227 of the Constitution of India assailing the order dtd. 1/5/2019 of the learned Principal District Judge, Kadapa in I.A.No.27 of 2019 in O.S.No.91 of 2015. Under the impugned order the learned trial Court dismissed the prayer of these petitioners for their impleadment in the suit as defendant Nos.5 to 8.

(2.) Respondent Nos.1 to 3 are the plaintiffs in the suit. Respondent Nos.4 to 7 are the defendants in the suit.

(3.) Sri G.Ramesh Babu, the learned counsel for revision petitioners and Sri V.R.Reddy Kovvuri, the learned counsel for respondents submitted arguments.