MENDI MAHALAKSHMI Vs. A P STATE

JUDGEMENT

(1.) This civil revision petition is filed against the order and decree, dated 15.07.2010 passed by the Principal Junior Civil Judge, Vizianagaram in I.A. No. 523 of 2010 in O.S. No. 837 of 2005.

(2.) I have heard the learned Counsel appearing for the Petitioners and the learned Government Pleader for Arbitration for the Respondents 1 and 2.

(3.) The Plaintiffs in O.S. No. 837 of 2005 are the revision Petitioners herein. They filed the suit against the third Respondent, pending suit, the third Respondent died, later his legal representatives were brought on record and they have been contesting the suit. While the matter stood thus, the Government of Andhra Pradesh represented by the District Collector, Vizianagaram and Tahsildar, Denkada filed an application under Order 1 Rule 10 Code of Civil Procedure to add them as Defendants in the suit on the ground that they are necessary parties and without their presence no complete and effective decision can be rendered in the suit. The petition was opposed by the revision Petitioners on the ground that the suit is for bare injunction against the third parties and the Respondents 1 and 2 are not necessary parties for disposal of the suit.