BHIMAVARAPU VENKATESWARA REDDI Vs. VANGA KAMI REDDI

JUDGEMENT

(1.) This Civil Revision Petition by the defendant is directed against the order of the learned Subordinate Judge, Vijayawada dismissing his application under Order 1.Rule 10 C.P.C. to add one Vanga Nagi Reddy as defendant in the suit.

(2.) Mr. Suryanarayana, learned Counsel for the petitioner contends that the Order of the Court below is vitiated by material irregularity in the exercise of its jurisdiction and that Nagi Reddy the original promisee is a necessary and at any rate a proper party for effective adjudication of the lights of the parties in the suit in view of the specific allegation of his client that the original promissory note alleged to have been executed by his client on 19-6-63 for a sum of Rs.1130/- is without consideration. It is further argued that the petitioner would be put to irreparable loss and injury, if that Nagi Reddy is not made a party defendant, as be had stated in another suit that the suit promissory note was nominally executed without consideration and be made an endorsement in favour of the present plaintiff without receiving any money.

(3.) Mr. B. Anjaneyulu, learned counsel for the respondent contended contra and stated that there is no error of jurisdiction and this revision petition merits dismissal.