MOHAMMAD MISBAHUDDIN Vs. MOHAMMAD ALEEMUDDIN

JUDGEMENT

(1.) Heard both sides.

(2.) This Revision is filed assailing the order dt.17.09.2018 in I.A. No.74 of 2018 in R.C. No.391 of 2009 of II Additional Rent Controller, Hyderabad refusing to implead the petitioner as petitioner No.2 in R.C. No.391 of 2009.

(3.) The said R.C. was filed by the 1st respondent against the 2nd respondent seeking eviction of the respondent on the ground of wilful default in payment of rent.