M.SUDHAKAR @ M.SUDHAKAR RAO Vs. PEERAJEE @ REDDY

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed challenging the Order, dated 26.03.2021, passed in I.A.No.514 of 2019 in O.S.No.64 of 2014, by the Senior Civil Judge, Nirmal, wherein the said application was dismissed.

(2.) Heard Sri Ganta Ramakrishna, learned counsel for the petitioner and Sri Mahesh Raje, learned counsel for the respondent. Perused the record.

(3.) The petitioner herein had filed the above suit against the respondent herein seeking declaration of title and recovery of possession and for rectification of the entries in the revenue records. The said suit was posted for evidence of the petitioner herein. At this stage, the petitioner herein had filed an application vide I.A.No.514 of 2019 under Order XXXII Rule 15 read with Section 151 of the Code of Civil Procedure, 1908 ( for short, 'the CPC ') in the said suit, seeking to appoint Sri M.Satish Kumar, his son, as his next friend to prosecute the said suit. The petitioner herein had filed the said application on the ground that his health has been effected badly. Once he was having stroke in the brain and as a result of it, partially effected with paralysis. Therefore, he is unable to hear even after fixing ear aid and even talk properly. He was undergoing treatment for the said infirmities. In view of the said infirmities, it is impossible to him to represent the case for which he sought to appoint his son as his next friend.