CHACKADATH VARKEY RAINU Vs. KURMAPU SAVITRI AND ORS.

JUDGEMENT

(1.) Since these three revisions arise out one suit and as they are interrelated. This Court deems it appropriate to dispose of these revisions by way of this Common Order.

(2.) The 1 respondent herein is the plaintiff in O.S. No. 453 of 2006 on the file of the VI Additional Senior Civil Judge, Visakhapatnam, and she filed the said suit for the following reliefs:

(3.) In the said suit, the petitioner herein filed I.A. No. 826 of 2018 under the provisions of Order 1 Rule 10 of the Code of Civil Procedure, 1908, read with Rule 28 of the Civil Rules of Practice for her addition as 2 plaintiff and for consequential amendments, flowing as a consequence of the same. The 1 respondent filed a counter, expressing consent for allowing the said application. Defendants 2 to 5 filed counter, resisting the said application and the request made therein. The learned VI Additional Senior Civil Judge, Visakhapatnam, by way of an order dated 8.8.2018, dismissed the said application. In C.R.P. No. 177 of 2019, the said order is under challenge. The petitioner herein also filed two un-numbered interlocutory applications, i.e., one under Section 114 and Order XLVII of the Code of Civil Procedure, 1908 to review the order dated 8.8.2018 passed in I.A. No. 826 of 2018 and the second one is under Section 5 of the Limitation Act to condone the delay of 28 days in filing the first application. Both these applications were also dismissed by the learned Senior Civil Judge and against which, C.R.P. Nos. 53 and 55 of 2019 have been filed. Therefore, the fate of C.R.P. No. 53 and 55 of 2019 depend on the outcome on C.R.P. No. 177 of 2019. As such, this Court deems it appropriate and apposite to proceed with the adjudication in C.R.P. No. 177 of 2019.