RACHA JANA BAI Vs. RACHA GOWREESHAM

JUDGEMENT

(1.) This Civil Revision Petition is directed against order dated 13.05.2011 in I.A. No. 48 of 2010 in O.P. No. 1228 of 2009 passed by the Judge, Additional Family Court, Hyderabad, wherein the Court below allowed the application filed by the second respondent herein under Order 1 Rule 10 r/w Section 151 CPC to permit her to implead herself as second respondent in the O.P. No. 1228 of 2009. Brief facts which are necessary for disposal of the Civil Revision Petition are as under:

(2.) Though notice was served by the Court below, nobody appeared for the second respondent before the Court below, who is the first respondent herein, he was set ex parte on 04.06.2010 in I.A. No. 48 of 2010.

(3.) The revision petitioner filed counter affidavit before the court below in I.A. No. 48 of 2010 denying the execution of gift deed in favour of the second respondent herein in the respect of the schedule house. According to the revision petitioner, there is another property bearing No. 1-7-630/22, 22A, 22B, Zemini Colony, Ramnagar, Hyderabad and the said house is in the name of the revision petitioner, which was purchased by the first respondent herein and thereafter he used to collect the rents.