ALI NAWAZ KHAN Vs. FRZANA KHATOON

JUDGEMENT

(1.) This is an application filed under Order I Rule 10 C.P.C., to implead respondents 10 and 11 as respondents 10 and 11 in the appeal and as defendants 9 and 10 in O.S.No.2020 of 1987 on the file of II Senior Civil Judge, City Civil Court, Hyderabad. Notice of this petition was not taken to respondents 1 to 9 by the petitioners. They have endorsed in the petition that the respondents 1 to 9 are not necessary parties to this petition.

(2.) Necessary facts for the disposal of this application are as follows:

(3.) After the disposal of the suit, plaintiffs 1 and 3 alone filed the appeal against the judgment and decree of the trial court. The second plaintiff in the suit is shown as respondent No.9 in the appeal. In the appeal, they impleaded the husband and son of first defendant as respondents 10 and 11. The appeal is not yet admitted as the present petition to implead 10th and 11th respondents as respondents 10 and 11 in the appeal is pending.