KORRETLA LAKSHMI Vs. PENTAKOTA SRIRAMULU

JUDGEMENT

(1.) Heard Sri P. Gopala Krishna, learned counsel for the petitioner and Sri V. Ashok Ram, learned counsel for the respondents 1 & 2.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed by the petitioner being aggrieved from the Order dtd. 8/5/2024 passed in I.A.No.279 of 2024 in O.S.No.367 of 2023 on the file of the Court of the II Additional Civil Judge (Senior Division), Visakhapatnam, by which, the petitioner's said application for his impleadment as defendant No.2 in the suit has been rejected.

(3.) The respondents 1 and 2 are the plaintiffs and 3rd respondent is the defendant in the said suit No.367 of 2023.