P.ISHWARI BAI Vs. ANJANI BAI

JUDGEMENT

(1.) The Appellant is the 1st Plaintiff in the suit and the Respondent No.1 is Defendant No.1. They are referred to as arrayed in the suit for convenience.

(2.) The 1st Plaintiff along with her husband Narsoji filed a suit for declaration of title and for recovery of possession. The suit was decreed by a judgement dated 25.04.1986 passed by the Additional Chief Judge, City Civil Court, Hyderabad, declaring the title of the Plaintiffs to the suit house and directing Defendant Nos.1 and 2 to deliver the vacant possession of the suit house. A learned Single Judge of the High Court of Andhra Pradesh reversed the judgement of the Trial Court and dismissed the suit. The Division Bench of the High Court dismissed the LPA filed by the Plaintiffs on 05.08.2008 giving rise to this Appeal.

(3.) It is relevant to mention that Plaintiff No.2 Narsoji died on 25.07.2008 during the pendency of the LPA before the High Court. Leave was granted to file Appeal by this Court on 14.02.2009. During the pendency of the Appeal in this Court, Defendant No.2 died in the year 2013. On 04.07.2014, Plaintiff No.1 filed an application for bringing the legal representatives of deceased Defendant No.2 on record. It is to be noted that Defendant No.1 is the wife of Defendant No.2. The Registry of this Court pointed out certain defects in the application for bringing the remaining legal representatives of the deceased Defendant No.2 on record. Due to the default of not curing the defects pointed out by the Registry, Defendant No.2 was deleted from the array of parties by an order dated 28.10.2015. When the matter was listed for hearing on 23.10.2019, learned counsel for Defendant No.1 sought dismissal of the appeal as not being maintainable in view of the deletion of Defendant No. 2 from the array of parties. Thereafter, an application was filed by the Plaintiff for setting aside the abatement and for restoration by condoning the delay in filing the application, in which notice was issued.