NAVARATNA ESTATES Vs. KARI ANASUYA

JUDGEMENT

(1.) Sri Venkata Srujan Vegi, learned counsel for the petitioner, advanced his arguments through virtual mode.

(2.) The petitioner is the plaintiff in O.S.No.443 of 2017 pending in the Court of II Additional District and Sessions Judge, Visakhapatnam. The said suit has been filed for decree of declaration to declare the plaintiff having absolute right, title and interest in the suit schedule property and consequential relief of permanent injunction. In the said suit the present respondents No.2 to 5 are defendants No.1 to 4.

(3.) In O.S.No.443 of 2017 the 1st respondent herein filed I.A.No.1009 of 2022 under Order 1 Rule 10 CPC for being impleaded. The said application has been allowed by the learned trial Court by Order dtd. 29/7/2024 which is under challenge in the present civil revision petition under Article 227 of the Constitution of India.