SESHAGIRI RAO Vs. VIJAYA KUMARI

JUDGEMENT

(1.) THIS revision petition is filed questioning an order made in I.A. No. 36/2002 dated 16.5.2003 permitting Mr. K. Seshagiri Rao, the father of the 12th opposite party, late Mr. Kiran Kumar, as a party to the PP. Proceedings on the ground that he is the legal heir of the 12th opposite party since deceased. The said application was ordered by an order dated 16.5.2003. Hence, this revision.

(2.) THE learned Counsel for the petitioner objects to the said order on the ground that in the PP, the petitioner namely, K. Seshagiri Rao cannot be impleaded inasmuch as no property invested in him on the death of his son.

(3.) WE have given our careful consideration to the points raised by the learned Counsel for the petitioner. The order passed in respect of Kiran Kumar without impleading his L.Rs. after his death is void and non est.