GOGULAPALLI KHADAR MOHIDDIN Vs. GOGULAPALLI KHADAR

JUDGEMENT

(1.) The present civil revision petitions are filed, aggrieved by the common order dtd. 17/7/2022 passed by the learned Senior Civil Judge, Darsi.

(2.) The learned Judge dismissed the IA.No.16 of 2021, filed under Sec. 5 of the Limitation Act, 1963 seeking condonation of a delay of 2294 days. IA.No.17 of 2021 was filed under Order XXII Rule 9 of Code of Civil Procedure seeking to set aside the abatement of suit against the deceased plaintiff No.1. The petitioners also filed IA.No.18 of 2021 under Order XXII Rule 3 of Code of Civil Procedure seeking to add the petitioner Nos.3 to 8 in the suit as legal representatives of the deceased plaintiff No.1 and, consequentially, to permit amendment of the plaint. All the said applications were dismissed by the learned Judge by a common order.

(3.) The learned counsel for the petitioner submits that this Court, by order dtd. 18/10/2022, directed issuance of personal notice to the respondents. It is further submitted that the notices addressed to the respondents were refused by the addressees, and this Court has recorded the service on the respondents as sufficient. There is no representation for the respondents when the matter is taken up for hearing today.