NAMALA VEERA BHADRAM Vs. NAMALA DAYAKAR AND OTHERS

JUDGEMENT

(1.) This Civil Revision Petition, under Art. 227 of the Constitution of India, is directed against the order, dated 31.07.2014, in Interlocutory Application No.515 of 2013 in Original Suit No.178 of 2012 passed by the Additional Senior Civil Judge, Narasaraopet, where under and whereby, the application filed under Order I Rule 10 of the Code of Civil Procedure, 1908 (for short, 'CPC') to add the third party petitioner therein as defendant No.3 in the suit was allowed.

(2.) The facts are not in dispute. The suit was filed for declaration directing the defendants to execute a regular registered sale deed before the Sub-Registrar's Office. Evidence was let-in by both the parties to the suit. When the suit was coming on for arguments, the 1st respondent herein, who is a third party to the suit, filed an application under Order I Rule 10 Civil P.C. to implead him as a party to the suit and the same was allowed.

(3.) Learned counsel for the petitioner herein/plaintiff contended that allowing such an implead application is not in accordance with law and without assigning reasons at the fag end of the trial, the Court below allowed the petition, therefore, he prays to set aside the impugned order.