GOVT. OF ANDHRA PRADESH Vs. THONTA CHUKKAAMMA

JUDGEMENT

(1.) These applications are filed seeking review the common order dt.20/3/2013 in A.S.M.P.Nos.485 to 495 of 2012 in A.S.No.1893 of 2002 and batch.

(2.) The petitioner herein had filed the applications to implead it in the appeals invoking under Order I Rule 10 CPC contending that it had entered into an agreement of sale dt.17/11/2004 with the respective 3rd respondents in these applications.

(3.) The 3rd respondent in these applications had filed suits against respondents 1 and 2 for declaration of their title and for permanent injunction restraining the respondents 1 and 2 from interfering with their alleged peaceful possession and enjoyment of the said property. By common judgment dt.26/4/2002, these suits were decreed.