SRI D.NAMDEV Vs. SMT.P.VASANTHA

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioners/defendant Nos.1 and 2, aggrieved by the order and decree dated 24.03.2015 in I.A.No.1826 of 2012 in O.S.No.538 of 2008 passed by the III Senior Civil Judge, City Civil Court, Secunderabad, allowing the application filed by the 1st respondent/plaintiff under Order I Rule 10 of C.P.C., seeking impleadment of proposed parties as defendant Nos.14, 15, 16, 17, 18, 19, 20, 21, 22 and 23 in the main suit, on payment of costs of Rs.1,000/- to the respondents.

(2.) The 1st respondent/plaintiff has filed the aforesaid suit in the year 2008 for partition and separate possession of the suit schedule properties. In the said suit, she has filed an application being I.A.No.1826 of 2012 seeking impleadment of the proposed parties as defendant Nos.14, 15, 16, 17, 18, 19, 20, 21, 22 and 23 in the main suit. The Court below, after considering the evidence and the material on record, through the impugned order dated 24.3.2015, has allowed the said application on payment of costs of Rs.1,000/- to the respondents. Hence the present civil revision petition.

(3.) Heard Sri V. Sri Hari, learned counsel for the petitioners/defendant Nos.1 and 2, as well as Sri J. Prabhakar, learned counsel for the 1st respondent/plaintiff, and perused the impugned order.