GUDULA SITARATNAM Vs. ANDHAVARAPU GOVINDA RAJULU

JUDGEMENT

(1.) Heard both sides.

(2.) This revision petition is directed against the order of the Principal Junior Civil Judge, Srikakulam dated 23-4-1999 passed in LA. No.426 of 1999 in O.S. No.227 of 1995 tinder which the petitioner's plea for impleading him as a defendant in the suit has been dismissed.

(3.) It appears that the plaintiff filed the present suit for eviction against the defendants with an averment that they are his tenants. The revision petitioner, a third party to the suit in O.S. No.227 of 1995, claims as seen from the affidavit in support of the petition in the trial Court that he had entered into an agreement of purchase of the suit property from one Baratam Satyanarayana in 1995, who died later. It so happens that the plaintiffs are said to have acquired title to the suit property under a registered sale deed from Baratam Bangaramma.