MUSUNURI SATYANARAYANA Vs. TUMMALA INDIRA DEVI

JUDGEMENT

(1.) In view of Order XXII rule 12 CPC, question arose in the present case, as to what happens to the proceedings for execution of a decree for permanent injunction under Order XXI, rule 32 CPC, when JDr dies pending the execution proceedings.

(2.) This application has been filed by the petitioner/party-in person seeking the following prayer:

(3.) It is stated in paragraph no.4 of the affidavit filed in support of the petition that the 4th respondent, namely, Gorijavolu Rajendra Prasad expired on 19/7/2024, and one of his legal representative, i.e., his wife, by name, Gorijavolu Pavani, is on record as the 5th respondent, that there is sufficient representation in the matter from the legal representative of the deceased 4th respondent and hence, there is no necessity of bringing all the legal representatives on record in the place of the deceased 4th respondent, and that it is necessary to incorporate changes in the cause title of C.R.P.No.2634 of 2023, after the name of the 4th respondent as "died".