GAVVE ANASULYA Vs. JUTTA SARASWATHI,W.G.DIST.

JUDGEMENT

(1.) This appeal is filed by the 2nd defendant in O.S.No.79 of 1989 in the Court of the Senior Civil Judge, Tadepalligudem, West Godavari District, against the judgment and decree dtd. 20/7/1998. For the ease of convenience, the parties are referred to as they were arrayed in the suit.

(2.) The facts, according to the plaintiffs in the suit, are as follows:

(3.) It appears that after the filing of the suit, the 3rd plaintiff had passed away leaving behind his widow and minor daughter as his legal heirs. As these two persons were not willing or interested in joining the litigation, I.A.No.136 of 1994 was filed for impleading them as defendants 5 and 6. This application was allowed on 15/7/1996 impleading them as defendants 5 and 6. The plaint also appears to have been amended for a decree to be passed in favour of plaintiffs and defendants 5 and 6.