ASHRAFUNNISSA BEGUM Vs. SYED HASSAN

JUDGEMENT

(1.) Mr. Ali Farooq, learned counsel for the Applicants and Mr. Vedula Srinivas, learned Senior Counsel represents Ms.Vedula Chitralekha, learned counsel for the respondent No.9.

(2.) This Application is filed under Order XXII Rule 4 read with Sec. 23 of CPC seeking to bring the Applicants as the legal representatives of the deceased Smt. Ashrafunnisa Begum (Defendant No.123) as defendants 163 to 171 in C.S. No.13 of 1958 pending on the file of the High Court. The Applicant No.4 on his behalf and on behalf of the other Applicants/petitioners, who are his real brothers, sisters, nephews and niece with their consent has filed the present Application.

(3.) Learned counsel for the Applicants/petitioners would submit that originally the defendant No.11 i.e. Nawab Sajid Yar Jung S/o. late Nawab Dawar Ali Khan @ Behram-Ud-Dowla, in C.S. No.13 of 1958, died intestate leaving behind his wife, two sons and five daughters and they were brought on record as defendants No.117 to 124 as their sole legal heirs as per the order in Application No.173 of 1960 order dtd. 23/9/1960. The mother of the petitioners Smt. Ashraf Unnisa Begum W/o. late Nawab Safdar Ali Khan D/o. late Nawab Sajid Yar Jung, (Defendant No.11) being one of the daughters was also brought on record as defendant No.123 in the above case.