K. PANDU Vs. LAKSHMAMMA

JUDGEMENT

(1.) This Memorandum of Civil Revision Petition is filed under Article 227 of the Constitution of India assailing the Order passed in IA.No.695 of 2022 in OS.No.1749 of 2008, dtd. 2/1/2023 by the XVII Additional Senior Civil Judge, City Civil Court, Hyderabad, wherein the application filed by the petitioner under Order XXIII Rule 1 r/w Sec. 151 of Civil Procedure Code, 1908 (for short 'CPC') to withdraw Item No-II of the suit schedule property came to be dismissed.

(2.) Petitioner is the plaintiff, respondent Nos.1 to 4 are the defendant Nos.1 to 4 in the suit i.e., OS.No.1749 of 2008. During pendency of the suit, respondent No.1-defendant No.1 died.

(3.) Learned counsel for the petitioner submits that respondent Nos.5 and 6 herein are not necessary parties to the CRP.