- (1.) Heard the parties.
(2.) This appeal preferred by the defendant is directed against the judgment and order dated 11/1/2001 passed by the High Court in RSA No. 319/1990.
(3.) This Court, by an order dated 31/8/1998, allowed the impleadment application impleading Commissioner, Town Municipal Council, Chitradurga as respondent No. 2. By another order dated 15/10/1999, this Court set aside the order of the High Court and the appeal was remanded to the High Court for fresh disposal in accordance with law. Despite this Court s order impleading the Commissioner, Town Municipal Council, Chitradurga as respondent No. 2, the plaintiff failed to implead the Commissioner, Town Municipal Council, Chitradurga as party respondent.;