KAMBAM VIJAYA BHASKARA REDDY Vs. GAJJALA VENKATARAMANA REDDY

JUDGEMENT

(1.) The plaintiff filed C.M.P. No. 16839 of 2001 along with this civil revision petition for condonation of delay in presenting it (this civil revision petition).

(2.) On the said CMP No. 16839 of 2001, this Court, by Order Dated 14-9-2001, ordered notice. Though notice was served, the respondent did not choose to appear before this Court either in person or through Counsel. In those circumstances. By Order, dated 12-10-2001, I condoned the delay in filing this civil revision petition. Now, this civil revision petition has come up for admission.

(3.) As no purpose would be served by giving another notice on admission of this civil revision petition, as the respondent did not choose to appear before this Court at the stage of condoning the delay in filing this civil revision petition even after receipt of notice I am inclined to proceed with the matter. Further, the suit was returned for non-payment of Court-fee. Questioning that order, this civil revision petition was filed. Hence, the respondent will not have any locus standi unless the suit is taken on file and summons are issued for his appearance. Hence, on this ground also, I feel that the respondent is not a necessary party to this civil revision petition. Accordingly, I am inclined to proceed with the merits of this civil revision petition.