ANAGRA NAGA VENKATA VANI SRINIVASAN RAO Vs. MAHALAXMAMMA

JUDGEMENT

(1.) Heard both the Counsel.

(2.) The civil revision petition is filed aggrieved by the order, dated 5-8-2003 made in LA. No.847 of 2002 in LA. No.380 of 1996 in O.S.No.160 of 1985 on the file of Principal Junior Civil Judge, Machilipatnam.

(3.) The application was filed under Order XXII Rule 4 read with Section 151 of the Code of Civil Procedure (hereinafter in short referred to as Code for the purpose of convenience) to register the final decree passed in LA. No.380 of 1996 in the engrossed non-judicial stamp papers already furnished, in the name of the petitioners 1 to 3, in the place of their grand-mother by name Angara Seeta Mahalakshmamma, who died on 16-1-2002, who was the 1st respondent in LA. No.380 of 1996 filed for final decree and who was 1st defendant in the suit O.S. No.160 of 1985, on the ground that she executed a Will in their favour on 27-8-1993.