K ERRAPPA Vs. N NARAYANA MURTHY

JUDGEMENT

(1.) THIS is an application to add respondents 7 to 12 as the legal representatives of the deceased third respondent herein to the main revision petition.

(2.) WHEN the revision petition was taken up for admission and disposal, on issuance of notice, Sri K. S. Gopala Krishnan, learned counsel for the proposed parties insisted for an order on the impleadment petition.

(3.) THE facts giving rise to filing of this revision petition, are, briefly, as under: the first revision petitioner herein is the decree-holder and the respondents herein are the judgment debtors in EP No. 1/1999 in ATC No. 1/1984 on the file of Special Officer-cum- Principal Junior Civil Judge, Madanapalle.