MAREDDY VENKATESWARLU Vs. BONDILI LAKSHMI BHAI DIED

JUDGEMENT

(1.) The Petitioner is the third party and aggrieved by the orders dated 25.11.2019 passed in I.A.No.554/2018 in I.A.No.560/2017 in O.S.No.333/2015 on the file of the Principal Junior Civil Judge, Markapur, Prakasam District, present Revision Petition is filed.

(2.) The petitioner filed I.A.No.554/2018 in I.A.No.560/2017 in O.S.No.333/2015 to add the petitioner as 16th respondent in I.A.No.560/2017 in O.S.No.333/2015 under Order I Rule 10 CPC. Respondents 1 to 5 filed a suit against the respondent no.6 to 20 for partition of the schedule properties. An extent of Ac.2.44cents in Sy.No.299/3 and an extent of Ac.0.25cents in Sy.No.301/A of Markapur was originally belongs to one Kanala Chinna Venkatamma, D/o Venkata Reddy who purchased the said property under registered sale deed dated 06.02.1949 and obtained possession. Since then she has been in exclusive possession and enjoyment of the said properties. Thereafter one Akula Veesamsetty Mallaiah, purchased an extent of Ac.0.28cents out of Ac.2.44cents in Sy.No.299/3 and an extent of Ac.0.02cents out of Ac.0.25cents in Sy.No.301/A total extent of Ac.0.30cents in the above said survey numbers from one Kaanala Chinna Venkatamma under registered sale deed dated 02.9.1969. From that day onwards Akula Veesamsetty Mallaiah had been in exclusive possession and enjoyment of the same. From the said Akula Veesamsetty Mallaiah, the petitioner has purchased 400sq.yards of site vide registered sale deed dated 05.12.2012 and subsequently the said deed was rectified and the rectification deed dated 01.12.2016 and since then the petitioner was in continuous possession and enjoyment of the said 400sq.yards.

(3.) While that being the situation, one Bondili Lakshmi Bai filed a collusive suit against respondent no.2 to 10 i.e. O.S.No.333/2015 and subsequently with the collusion of all parties preliminary decree has been passed on 06.01.2017 and they have also filed I.A.No.560/2017 for passing of final decree. The property purchased by the petitioner in the year 2012 is also subject property in the said suit. After knowing about the preliminary decree and filing of I.A.No.560/2017 for passing final decree, the petitioner filed the present I.A. for impleading him as defendant no.16 in the said suit, as he is necessary and affected party.