VYSYARAJU SANYASI RAJU Vs. P VENKATA RADHA KRISHNA

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioners in CRP No. 1755 of 1999 are the respondents-third parties. Respondents 1 to 4 are defendants in the suit and petitioners in the I.A. Respondents 5 to 12 are said to be the legal representatives of the deceased-plaintiff in the suit. Whereas, CRP Nos.1562 and 215 of 1999 have been filed by the legal representatives of the plaintiff and respondents 1 to 4 herein are the defendants and respondents 5 and 6 are the third parties.

(3.) Civil revision petitions. 1562 and 1755 seek to challenge the order dated 19-2-1999 passed in LA. No.509 of 1994 in O.S.No.136 of 1993 on the file of the Principal Senior Civil Judge, Srikakulam under which the application filed on behalf of the defendants for issuing notice to third parties under Order 8-A of CPC has been allowed. Whereas CRP No.215 of 1999 has been filed against the order dated 17-11-1998 in I. A. No.508 of 1994 in O.S.No.136 of 1993 under which the learned Principal Senior Civil Judge granted leave to the defendants to issue notice to third parties i.e., petitioners in CRP No. 1755 of 1999.