K RAMANJANEYULU Vs. S ABDUL RAHIMAN

JUDGEMENT

(1.) The unsuccessful petitioner-plaintiff in I.A.No.150 of 2005 in O.S.No.44 of 2000 on the file of the IV AdditionalJunior Civil Judge, Kadapa had preferred the present Civil Revision Petition.

(2.) The revision petitioner moved an application aforesaid under Order 1 Rule 10 of Civil Procedure Code (hereinafter referred in short as 'Code' for the purpose of convenience) to implead one K. Pradeep Kumar-R-3 herein who is incidentally one of the legal representatives of Sri K. Subba Rao, the 2nd defendant in the suit. It is stated that the petitioner-plaintiff filed the suit praying for the reliefs of declaration and mandatory injunction. The 1st defendant alone filed the written statement. It is further stated that though the 2nd defendant died the same was not informed and hence the legal representatives could not be brought on record. It is further stated that the present proposed party i.e. Respondent No.3 in the C.R.P. K. Pradeep Kumar is representing the legal representatives of deceased Subba Rao as General Power of Attorney holder and the said power of attorney was given on 30-11-2001. In view of the same, the said party is to be brought on record.

(3.) This Court ordered notice before admission on 15-7-2005 and Sri Venkatrami Reddy Kowuri entered appearance for Respondent No.1 and Sri Ramesh entered appearance on behalf of the proposed party shown as Respondent No.3 in the present Civil Revision Petition.