TALADI NAGA VENI Vs. PINAPA SUSEE LAKSHMI

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Article 227 Constitution of India to set aside the Order dtd. 16/7/2025 in I.A.No.14 of 2017 in F.D.I.A No 651 of 2016 in O.S.No.49 of 2007 on the file of the Court of Civil Judge (Senior Division), Parchur, and, consequently, to allow the I.A.No.14 of 2017 filed under Order 1 Rule 10 C.P.C. and Sec. 151 of C.P.C.

(2.) The 1st respondent (plaintiff) herein filed suit O.S.No.49 of 2007 on the file of the Court of Civil Judge (Senior Division), Parchur, for partition against respondents 2 to 4 herein who are defendants 2 to 4 for partition of the suit schedule properties into four equal shares and to allot one such share to the 1st respondent (plaintiff). The said suit was decreed, vide judgment dtd. 9/9/2014. The 1st respondent herein filed F.D.I.A.No.651 of 2016 under Order 20 Rule 18 C.P.C. to pass final decree in-terms of preliminary decree.

(3.) The petitioners herein filed I.A.No.14 of 2017 to implead them as party respondents under Order 1 Rule 10 C.P.C. on the ground that the 3rd defendant in the suit along with his two brothers, namely, Ramaiah and Chimparaiah, have sold the suit schedule properties to the petitioners herein and the plaintiff and the defendants have obtained the preliminary decree collusively.