S. VARALAKSHMI Vs. M. DILLI BAI

JUDGEMENT

(1.) The plaintiff in O.S.No.206 of 2011 on the file of the Court of I Additional Junior Civil Judge, Tirupati is the petitioner herein. This Civil Revision Petition is directed against the orders dated 24.11.2014 passed by the said Court in I.A.No.580 of 2014 in O.S.No.206 of 2011.

(2.) The said suit was instituted by the petitioner herein seeking permanent injunction against the first respondent/D1 and during pendency of the suit, the first respondent/D1 filed petition before trial Court under Order I Rule 10(2) read with Section 151 CPC and Rule 28 of Civil Rules of Practice to implead the second respondent/D2 as one of the defendant in the suit being original owner of plaint schedule property for proper adjudication of the dispute. The said petition was allowed by the learned trial Judge against which the present revision petition has been filed. The orders passed in I.A.No.580 of 2014 in O.S.No.206 of 2011 are under challenge in the present Civil Revision Petition.

(3.) I have heard learned counsel for the revision petitioner as well as learned counsel for first respondent.