KHADIRUNNISA BEGUM Vs. D S N RAJU

JUDGEMENT

(1.) THIS civil revision petition arises out of order, dated 16.10.2012, in I.A.No.513 of 2011 in O.S.No.57 of 2004, on the file of the learned V Additional District Judge (FTC), Ranga Reddy District at L.B.Nagar.

(2.) THOUGH notices have not been served on some of the respondents, considering the fact that none of the unserved respondents have opposed the application of the petitioners for their impleadment in the suit before the lower Court, non -service of notices on them will not affect their interests.

(3.) RESPONDENT Nos.1 to 24 have filed the above -mentioned suit for declaration of title. Their claim is based on the alleged purchase of the suit schedule property by them from respondent Nos.27 to 29. Respondent No.25 is defendant No.1 in the said suit. It has set up its own title through respondent No.26, who is no more. The petitioners, who are related to respondent No.26, filed I.A.No.513 of 2011 for their impleadment on the ground that the property sold by respondent No.26 to respondent No.25 is the mathruka property and that they have also shares in the said property. Respondent No.25 alone has contested the said application. By the order under revision, the lower Court has dismissed I.A.No.513 of 2011. Feeling aggrieved thereby, the petitioners filed this civil revision petition.