POORNIMA SHREE Vs. CHAMAN KUMAR

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner/wife under Article 227 of the Constitution of India assailing the orders dtd. 10/12/2018 in I.A.No.1810 of 2018 in O.P.No.1444 of 2017 on the file of the Principal Judge, Family Court-cum-Additional Chief Judge, City Civil Courts, Hyderabad.

(2.) Application in I.A.No.1810 of 2018 was filed by the petitioners claiming to be the legal heirs of deceased petitioner viz. Chaman Kumar in O.P.No.1444 of 2017 under Order XXII, Rule 3 read with Sec. 151 of the Civil Procedure Code (for short 'CPC') seeking their impleadment as petitioner Nos.2 to 5 alleging that in an original petition for divorce right to sue survives even after the death of the petitioner Chaman Kumar as the petitioner has sought for annulment of marriage and to declare the marriage with the respondent as null and void.

(3.) The learned Principal Judge, Family Court has considered the request of the petitioners and allowed the said petition to bring the proposed parties in the array of petitioners as petitioner Nos.2 to 5 with liberty to the respondent/wife to agitate all her pleas i.e. the grounds that are raised in her counter in main case which can be considered at appropriate stage.