REGENT COMPUTRONICS PVT. LTD.

V. Krishnamachari Appellant

V/S

A. Nataraja Achari And Others Respondents

Referred Judgements :-

THOMSON PRESS (INDIA) LIMITED V. NANAK BUILDERS AND INVESTORS PVT. LTD. [REFERRED TO]
RIKHU DEV CHELA BAWA HARJUG DASS VS. SOM DASS [REFERRED TO]
RAMJI DAYAWALA AND SONS PRIVATE LIMITED VS. INVEST IMPORT [REFERRED TO]
KHEMCHAND SHANKAR CHOUDHARI VS. VISHNU HARI PATIL [REFERRED TO]
RAMESH HIRACHAND KUNDANMAL VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
ANIL KUMAR SINGH VS. SHIVNATH MISHRA ALIAS GADASAGURU [REFERRED TO]
KASTURI VS. IYYAMPERUMAL [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
SUMTIBAI VS. PARAS FINANCE CO [REFERRED TO]
BASANT KUMAR SONI VS. MUKUND DAS SONI [REFERRED TO]
K NAGA VENKATA SURYA LAKSHMI VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
MATTA @ PALINA BHAVANI VS. MATTA TULASI RAO [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful 1st respondent/plaintiff brought this civil revision petition under Art. 227 of the Constitution of India against the orders dated 01.12.2014 of the learned Principal Junior Civil Judge, Puttur of Chittoor District passed in I.A.no.232 of 2014 in O.S.no.246 of 2013 filed by the petitioner/3rd party/the 1st respondent herein under Order I Rule 10 read with Section 151 of the Code of Civil Procedure, 1908 read with Rule 28 of Civil Rules of Practise to implead the said third party petitioner as 6th defendant in the suit he being a proper and necessary party.

(2.) I have heard the submissions of the learned counsel for the revision petitioner/plaintiff ('the plaintiff', for brevity) and the learned counsel for the 1st respondent/3rd party/proposed 6th defendant. I have perused the material record.

(3.) The facts, which are necessary to be stated as a preface to this order, in brief, are as follows:

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V. KRISHNAMACHARI Vs. A. NATARAJA ACHARI AND OTHERS

Referred Judgements :-

JUDGEMENT

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