N NARSHIMHA REDDY Vs. BHAHMATHANTRA PARAKALAMUT

JUDGEMENT

(1.) This civil revision petition is filed, assailing the order, dated 7-10-2004, passed by the Court of the Additional Senior Civil Judge, Tirupathi, in LA. No.761 of 2003 in O.S. No.318 of 1989.

(2.) The first respondent filed the suit for the relief of partition against the second respondent. Respondents 3 to 85 are said to have derived some interest in the suit schedule property, either from the first respondent or from the second respondent.

(3.) Initially, the suit was filed by the first respondent, through its General Power of Attorney (G.P.A.), who is none other than the petitioner. Some disputes arose as to whether the petitioner herein was permitted at all to file the instant suit. The Matadhipathi of the first respondent died, even while this dispute was subsisting. Later on, the successor Matadhipathi totally disowned any relationship with the petitioner. As of now, the suit has undergone various stages, including the array of parties, with the change of stands by the parties.