BASWARAJ Vs. M.PANDURANGAM

JUDGEMENT

(1.) This revision, under Article 227 of the Constitution of India, is filed by the petitioners aggrieved by the order dated 21.06.2018 passed in I.A.No.257 of 2018 in O.S.No.32 of 2009 by the Senior Civil Judge, Vikarabad, Ranga Reddy District, wherein the application to implead the revision petitioners as defendants in the suit, was dismissed.

(2.) Heard learned counsel for the revision petitioners, learned counsel for respondent No.1 and perused the record.

(3.) Learned counsel for the revision petitioners would contend that the impugned order passed by the Court below is erroneous. The revision petitioners have substantial interest in the subject matter of the suit. However, the Court below has not allowed them to contest the said suit, which is erroneous and ultimately prayed to allow the impugned I.A. as prayed for.