C PANDIT RAO Vs. VISHWAKARMA ASSOCIATION SANGAM SECUNDERABAD

JUDGEMENT

(1.) This civil revision petition is directed against the Order dated 28-10-2003 passed in LA. No.382 of 2003 in O.S. No.358 of 2000 on the file of the IX Additional Chief Judge, City Civil Court (Fast Track Court) at Hyderabad, whereby the learned Additional Chief Judge allowed the application of the plaintiff filed under Order 1, Rule 10 of C.P.C. and permitted the plaintiff to implead D. Mohan Rao and P. Brahma Chary as Defendant Nos.8 and 9 in the suit.

(2.) The petitioners herein are Defendant Nos.1 to 7 in O.S. No.358 of 2000 on the file of the IX Additional Chief Judge, City Civil Court (Fast Track Court) Hyderabad. The first respondent herein is the plaintiff in the said suit. He filed the suit for declaration that the trust deed dated 16-11-1996 is null and void. The petitioners-defendants filed written statement resisting the claim of the plaintiff.

(3.) The Trial Court framed the following issues: