VARANASI MADHAVA RAO Vs. NARAYANSETTI GOVIND RAJULU

JUDGEMENT

(1.) This revision petition is directed against the order of the Principal Junior Civil Judge, Srikakulam dated 10-2-1999 passed in I.A.No. 7 of 1999 in O.S. No. 113 of 1992 dismissing the application filed by the third respondent under Order 1 Rule 10 of CPC for impleading him as a co-plaintiff.

(2.) Respondent No. 1 herein is the plaintiff in the suit and respondents 2 and 3 are the defendants in the suit.

(3.) The petitioner herein filed the said I.A.No. 7 of 1999 for impleading him as a co-plaintiff in the suit on the ground that during the pendency of the suit his father had purchased a part of the property which is the subject matter of the suit and later he acquired title to that property under a Will executed by the said purchaser. The plaintiff-respondent No. 1 opposed the petition stating that the petition has been filed at a belated stage to drag on the proceedings. However, the fact of his sale of part of the suit property in favour of the third party is admitted by the petitioner's father.