KAVARU RAMAKRISHNA LAKSHMANNA Vs. KURELLA NAGAMANI NAGESWARA RAO

JUDGEMENT

(1.) The petitioners, who are the plaintiffs in O.S.No.27 of 1992 on the file of the learned Senior Civil Judge, Narsapur, feel aggrieved by the order, dated 06.02.2006, passed in I.A.No) 610 of 2003.

(2.) The petitioners (filed the suit, against respondents 8 to 12 herein, for the relief of partition and separate possession. A preliminary decree was passed on 30.03.1999. At that stage, One Mr.Nageswara Rao filed I.A.No.313 of 2001 to get himself impleaded in the suit, stating that he urchased one of the items of suit schedule property from respondent No.12 herein (Defendant No.5). While this I.A. was pending, he died on 07.06.2003, and no steps were taken by his legal representatives, to come on record.

(3.) Respondents 1 to 7 herein, who are said to be the legal representatives of late Nageswara Rao, filed I.A.No.610 of 2003 under Order 1 Rule 10 C.P.C. to get themselves impleaded in I.A.No.68-1of 1999, which was filed for final decree. The application was opposed by the petitioners. Through its order, dated 06.02.2006, the trial Court allowed the I.A.