MUDILA VYKUNTA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This Revision is filed assailing the order dated 21.11.2015 in I.A.No.84 of 2015 in O.S.No.117 of 2006 of the Special Judge for Trial of Offences under SCs & STs (POA) Act-cum-VI Additional Metropolitan Sessions Judge, Secunderabad.

(2.) Petitioner is the 6th plaintiff in the suit. The suit was filed for partition of the plaint A schedule property and for allotment of 7/10th share to the plaintiffs; for partition of B schedule property and allotment of 7/8th share to the plaintiffs; to declare the judgment and decree dated 12.12.1980 in O.S.No.252 of 1980 as null and void and not binding on the plaintiffs; and for costs.

(3.) While so, the defendants 17 to 21 filed I.A.No.84 of 2015 under Order 1 Rule 8 CPC to transpose them as plaintiffs 14 to 18 in the suit alleging that they are the legal representatives of the 9th defendant who died on 10.01.2009.