RACHARLA THIRUPATHI Vs. GUNDALA SHOBHA RANI

JUDGEMENT

(1.) This Civil Revision Petition arises out of order dated 14-3- 2013 in I.A.No.1076/2012 in O.S.No.59/2009 on the file of the learned II Additional Senior Civil Judge, Warangal.

(2.) The petitioners are third parties to the above mentioned suit filed by respondent No.1 against respondent Nos. 2 to 5 in respect of Ac. 2-20 cents of land in Survey. No. 533/A2 of Bheemaram village, Hasanparthi Mandal, Warangal District. The said suit was filed for permanent injunction restraining respondent Nos.2 to 5 from interfering with the respondent No.1/plaintiff's possession over the property. It is the pleaded case of respondent No.1 that she has purchased the suit schedule property from the wife of one Devadas and one Ranadheer Reddy under registered sale deed dated 4- 4-2006. The petitioners filed I.A. No. 1076/2012 in the said suit inter alia with the plea that their vendors have purchased the properties under registered sale deeds dated 31-12-1998 from Bokka Devadas and that they have in turn sold the properties to the petitioners on different dates in 2009 and 2010. It is their further case that they were not aware of the filing and pendency of the above mentioned suit till date; that they have noticed a newspaper publication in Saakshi Telugu Daily on 1-11-2012 calling for objections for granting of construction permission in favour of respondent No.1/plaintiff over the suit property and that immediately thereafter, they have filed the I.A. for their impleadment in the suit.

(3.) Respondent No.1/plaintiff contested the said application by filing a counter- affidavit. By order dated 14-3-2013, the learned Senior Civil Judge dismissed the said application.