THALLA RATNAM Vs. MUNGARA RAM PRASAD REDDY

JUDGEMENT

(1.) THE CRP No.1293 of 2013 is filed impugning the order dt.11.02.2013 in I.A.No.61 of 2013, CRP No.1433 of 2013 is filed impugning the order dt.11.02.2013 in I.A.No.47 of 2013 and CRP No.1661 of 2013 is filed impugning the order dt.11.02.2013 in I.A.No.879 of 2012 passed by the I Additional Senior Civil Judge, Nellore in OS.No.84 of 1989.

(2.) SINCE all these matters pertain to the same suit, they are being disposed of by this common order.

(3.) CHALLENGING the same, CRP was filed and it was allowed on 18.10.2010. During the pendency of the proceedings, 2nd plaintiff died in February, 2010. However, no steps were taken to bring the legal representatives of the 2nd plaintiff within the period of limitation. Subsequently, the plaintiffs filed I.A.No.879 of 2012 to bring the legal representatives of the 2nd plaintiff as parties to the suit. It appears that in view of the pendency of the revision before this court and interim order granted staying all further proceedings, the said I.A. was not disposed of by the Court below. It further appears that there was a mistake in the cause title of the said I.A. that the proposed legal representatives were not shown in the said I.A. Then the plaintiffs filed I.A.No.61 of 2013 to amend the cause title. The lower Court dismissed the I.A.No.879 of 2010 as well as I.A.No.61 of 2013. Impugning the said orders CRP Nos.1293 and 1661 of 2013, respectively are filed. In the meanwhile, the legal heirs of the 2nd plaintiff filed I.A.No.47 of 2013 to come on record and the said application was also dismissed on the ground that no application was filed to condone the delay in filing the said application. Impugning the said order CRP No.1433 of 2013 is filed.