NEMANI KRISHNA MAHIRA Vs. NEMANI SURYANARAYANA MURTHY

JUDGEMENT

(1.) The Civil Revision Petition is filed under Article 227 of Constitution of India, against the order dtd. 9/9/2022 dismissing the petition in I.A.No.1265 of 2019 in O.S.No.33 of 2016 on the file of IV Additional District Judge's Court, East Godavari at Kakinada, filed under Order XXII Rule 4 CPC and Order VI Rule 17 CPC to add the legal representatives of the deceased 1st defendant as D8 to D13, since the petition was not filed along with necessary applications such as a petition to condone the delay etc., because the 1st defendant died on 30/3/2019 whereas the petition was filed on 12/9/2019.

(2.) Heard Ms Gnanusha, learned counsel for petitioner and Sri M.C.Achut, learned counsel representing for respondents No.2 to 7.

(3.) Realizing the mistake, the petitioner filed along with appropriate petitions viz., I.A.Nos.914, 915 and 916 of 2022, a fresh application for the same relief. It is represented that those petitions are pending for adjudication and as such, the revision petition has become infructuous.