KUNCHE VENKATA LAKSHMI Vs. PINEPE MALAMMADIED

JUDGEMENT

(1.) These Civil Revision Petitions are filed questioning the legality and correctness of the orders dtd. 24/8/2023 passed by the learned II Additional Senior Civil Judge, Rajamahendravaram in dismissing the Interlocutory Applications filed to condone the delay in filing petitions to set aside the abatement, for setting aside the abatement and to implead the Legal Representatives of the deceased defendant no. 1 and defendant no.2, separately (in all six petitions) .

(2.) Inasmuch as all these Civil Revision Petitions arise out of the orders passed in the applications filed in the same suit, they are heard together and are being disposed of by this common order.

(3.) The petitioner is the plaintiff, the respondent nos.9 to 11 are defendant nos. 9 to 11, the respondent nos. 12 and 13 are the proposed defendant nos.12 and 13 to be brought on record as Legal Representatives of defendant no.1 and defendant nos. 14 to 16 are the proposed defendant nos.14 to 16 to be brought on record as Legal Representatives of defendant no.2.