GURUKRUPA TENALI Vs. NARRA KAMALA

JUDGEMENT

(1.) Heard Sri N.Srirama Murthy, learned counsel for Revision Petitioners and Sri M.R.K.Chakravarthy, learned counsel for Respondents.

(2.) This Revision Petition is directed against the order dtd. 5/2/2016 passed in I.A.No.923/2015 in O.S.181/2014 on the file of Prl.Senior Civil Judge's Court, Tenali. The I.A.923/2015 was filed by the 1st respondent/plaintiff under I Rule 10 C.P.C. to implead the respondents No.2 and 3 as plaintiffs No.2 and 3 in the suit.

(3.) The learned counsel for revision petitioners would submit that the respondents No.2 and 3 are not necessary parties, as the plaintiff is contending that the plaint schedule property is her absolute property, fell to her share in the partition, and further, no application was filed by the proposed parties to implead them as plaintiffs or defendants in the suit.