KARRA VARSHA Vs. SUNKE PRABHAKAR

JUDGEMENT

(1.) This revision is filed challenging the order dated 26.06.2019 in I.A.No.141 of 2019 in O.S.No.45 of 2012 passed by the I Additional District Judge, Karimnagar, whereunder an application filed by the petitioner - third party seeking impleadment as defendant No.3 in O.S.No.45 of 2012 was dismissed.

(2.) The suit O.S.No.45 of 2012 was filed by the respondent Nos.1 and 2 herein against the respondent Nos.3 and 4 for declaration of title and recovery of possession in respect of property admeasuring 252 sq. yards in Sy.No.1317/A situated at Vavilalpally locality of Karimnagar Town.

(3.) The petitioner filed the impleadment application stating that she purchased the suit property from Penchala Jaggaiah/defendant No.1 - respondent No.3 herein under registered sale deed bearing document No.9386 of 2017 dated 17.10.2017 for a sale consideration of Rs.27,00,000/-. In pursuance thereof, possession was delivered to her and she is paying property tax. She came to know that the vendor has given evidence before the Court below that he has not sold the house to the petitioner at any point of time, which shows that her vendor has not properly contested the suit and therefore, to protect her rights she seeks to implead herself, being necessary and proper party.