B KIRAN KUMAR Vs. LEKKALA RADHAMMA

JUDGEMENT

(1.) This Civil Revision Petition arises out of order, dated 21.06.2012, in I.A.No.536 of 2011 in O.S.No.79 of 2005 on the file of the learned Junior Civil Judge, Penukonda.

(2.) I have heard Smt B.Tara Sujatha, learned counsel for the petitioners and Ms B.Avani Reddy, learned counsel representing Sri Kowturu Vinaya Kumar, learned counsel for the respondent.

(3.) Petitioner No.1 and his brother-B.Sairam filed the above-mentioned suit for declaration of title in respect of the suit schedule property against the respondent. Petitioner No.1 filed I.A.No.536 of 2011 for condonation of delay of 1216 days in filing the petition under Order 22 Rule 9 C.P.C. for bringing on record petitioner No.3 herein as plaintiff No.2 in place of her deceased father- B.Sairam. This said application was dismissed by the lower Court by the order under revision.