CHINTA SRINIVASA REDDY Vs. TIRUMALASETTY VIJAYA SARADHI

JUDGEMENT

(1.) Sole defendant in the suit filed this Civil Revision Petition under Article 227 of the Constitution of India impugning the order dtd. 29/3/2019 of learned III Additional District Judge, Bhimavaram in I.A.No.486 of 2019 in O.S.No.88 of 2015. By the impugned order, the learned trial Court dismissed the application of the sole defendant for his prayer to implead eight individuals as defendants in the suit.

(2.) Respondent Nos.1 and 2 are the plaintiffs in O.S.No.88 of 2015.

(3.) Counter affidavit is filed by respondents resisting the petition.