GOUTHAM CHAND JAIN Vs. BAQTAWAR BEGUM

JUDGEMENT

(1.) these applications are listed before this court for orders on office objections.

(2.) the applications are filed for the relief of passing a final decree in c.s. No.13 of 1958, in relation to various extents of land, referred to in the respective applications. The registry raised three objections, namely, (a) that the parties to the suit be impleaded as respondents in the applications; (b) requisite stamps for engrossing the final decree be filed, and, (c) the government, through its revenue department, be made as parties. The applications were re-presented by the counsel for the petitioners, by stating that the property, in respect of which the final decree is sought for, was already allotted in favour of defendant No.2, and since the parties are claiming through defendant No.2, it is not necessary to implead other defendants in the suit. They undertook to file the stamps for engrossing the stamp duty, after the final decree is passed. As regards the 3rd objection, it was stated that the suit was withdrawn against defendants 14, 15, 16 and 17, namely, the government of a.p., union of india, salar jung estate, and jagir administrator. Hence, it is not necessary to implead them.

(3.) learned counsel for the petitioners addressed extensive arguments, touching on the merits of the matter, by referring to the various orders and decrees passed by this court, as well as the other material on record.