POTTI RAJESHWARI Vs. QUADER MOHIUDDIN

JUDGEMENT

(1.) These revisions are filed under Article 227 of the Constitution of India challenging the order, dated 26-06-2009, in I.A. No. 740 of 2008 in O.S. No. 3840 of 2004, on the file of the 1st Senior Civil Judge, City Civil Court, Hyderabad, where under and whereby the application filed under Order I Rule 10 r/w Section 151 Code of Code of Civil Procedure was allowed and the proposed party was added as 2nd Defendant instead of 3rd Plaintiff in the suit.

(2.) Heard both the counsel.

(3.) The proposed party filed the above application under Order I Rule 10 r/w Section 151 Code of Code of Civil Procedure to implead him as 3rd Plaintiff in the suit stating that the Plaintiffs sold a portion of premises No. 16-7-737, Kattal Guda, near Kamal Talkies, Hyderabad, admeasuring 885 sq. yards under a registered sale deed, dated 25-03-1994 and possession was delivered to him with all easementary rights including right to collect rents and evict the tenants. That petition was partly allowed impleading the proposed party as 2nd Defendant instead of 3rd Plaintiff in the suit. Aggrieved by the order, Plaintiffs filed CRP No. 3852 of 2009, whereas proposed party filed CRP No. 5254 of 2009.