M.MAMATHA Vs. ALKA JHUNJHUNWALA

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dtd. 16/9/2022 in I.A.No.650 of 2022 in O.S.No.111 of 2016 on the file of the learned XXVII Additional Chief Judge, City Civil Court, Secunderabad.

(2.) This application in I.A.No.650 of 2022 was filed by the proposed party under Order 1, Rule 10(2) of Civil Procedure Code (for short 'CPC') read with Rule 28 of Civil Rules of Practice for impleadment as defendant No.2 in the Original Suit. The trial Court, upon consideration of the entire material on record and the rival contentions, dismissed the said application. Feeling aggrieved by the orders dtd. 16/9/2022 the proposed party has filed this civil revision petition.

(3.) Heard learned counsel for the petitioner and respondents. The submissions made on either side have received due consideration of this Court.