AKKATAI KAKA DEVKULE Vs. BALI RAMA DEVKULE

JUDGEMENT

(1.) THE Writ Petition has been filed by the original defendants challenging the order dated 25.8.1995 by which the application filed by the plaintiff therein under Order I Rule 10 of the Code of Civil Procedure was allowed.

(2.) CIVIL Revision Application has been filed by the brother of the deceased plaintiff challenging the order dated 24.7.1995, below Exhibit 14, filed by him under Order XXII Rule 3(1) of the Code of Civil Procedure to bring himself on record as the heir and legal representative of the original plaintiff. Hereafter parties shall be referred to as plaintiff and defendant.

(3.) THEREAFTER , Bali Rama filed another application, Ex.28 under Order I Rule 10 of the C.P.C seeking to join himself as party to the suit. The said application came to be granted by the learned Judge on 25th August, 1995. The said order is under challenge in the Writ Petition. I shall first consider Writ Petition filed by the defendants.