KADLTYALA BHARATHI Vs. T NARSIMHA

JUDGEMENT

(1.) This revision is filed against the order dated 24-7-2000 passed by the Court of Senior Civil Judge at Nalgonda in LA. No.457/2000 in LA. No.432/1991 in O.S. No.110/1989.

(2.) The petitioner herein is the respondent No.4 in the suit for partition. The respondent No.l herein is the plaintiff in the suit and she filed the suit for partition against his brother and others with regard to certain immovable property mentioned in plaint schedules A and B. A preliminary decree was passed and having come to know about the inclusion of some of the properties belonging to the petitioner in the partition suit, she filed an application in LA. No.100/1994 for impleading herself as respondent in LA. No.432/1991, which was filed by the respondent No.1 - plaintiff for passing a final decree.

(3.) During the course of enquiry in LA. No.432/1991, which was filed for passing of the final decree, the petitioner herein was directed to lead evidence by the Court below and the matter was posted for enquiry. Before starting the evidence, the revision petitioner herein, filed the application under Order 19 Rule 2 C.P.C., to submit the deponent of the affidavit in LA. No.432/1991 for cross-examination touring the true facts for proper adjudication of the matter in issue before the Court below. When the matter was posted for hearing on 26-6-2000, the present LA. was filed. The Court below having considered the material on record dismissed the said LA. Hence the revision.