DATLA CHANDRAIAH DIED Vs. KOTHALANKA DURGAVARA PRASADA RAO

JUDGEMENT

(1.) he present Review Civil Miscellaneous Petition is filed by the second petitioner, who was brought on record, as the legal representative of the deceased first petitioner.

(2.) The relief prayed for in the present Review Petition under Order 47, Rule 1 of the Code of Civil Procedure (hereinafter referred to as the Code in short) is to review the judgment and decree made in A.S. No.174 of 1990 dated 3.7.2002.

(3.) The facts in nutshell are as under: The legal representative of the first appellant, who was brought on record in the appeal and who should have been added as a party to the suit as a necessary party, and who, in fact had not been added as a party, raised an objection relating to the validity and binding nature of the judgment and decree so far as it relates to plaint 'A' schedule property in O.S. No.52 of 1982 on the file of the Court of Subordinate Judge, Bhimavaram.