S. NAGARATHNAMMA Vs. LAKSHMIPARASAD

JUDGEMENT

(1.) Aggrieved by the orders dtd. 1/5/2023 passed in I.A.No. 239 of 2023 in O.S.No.216 of 2010 on the file of the Court of Additional Junior Civil Judge, Penukonda, (in short 'the court below') the present revision is filed.

(2.) The petitioners herein are the third parties 1 to 3; 1st respondent herein is the plaintiff and respondents 2 to 4 are defendants before the court below.

(3.) The petitioners herein have filed an application under order 1, rule 10 of C.P.C to permit the petitioners/ third parties 1 to 3 to implead them as defendants 5 to 7 in O.S.No.216 of 2010, contending that the 1st petitioner is the wife, petitioners 2 and 3 and plaintiff in the suit are son and daughters of Late Anjineyulu, who died leaving behind him the petitioners 1 to 3 and the plaintiff and that they have right over the plaint schedule property. The court below dismissed the said application on the ground that the application is filed only to drag on the proceedings in the suit and the petitioners have no direct nexus with the main suit and that they filed the suit with collusion intention. Assailing the same, the present revision came to be filed.