The State Of A.P., vs M.Chennaiah
2024 Latest Caselaw 474 AP

Andhra Pradesh High Court - Amravati

The State Of A.P., vs M.Chennaiah on 11 January, 2024

             HIGH COURT OF ANDHRA PRADESH : AMARAVATHI

                   MAIN CASE No.: A.S.No.960 of 2010

                                PROCEEDING SHEET

Sl.      DATE                                                                    OFFICE
                                                                                  NOTE
No                                          ORDER


09    11.01.2024    Dr.VRKS,J

                           O.S.No.19 of 2003 is a suit filed for
                    permanent injunction and for damages.
                           By judgment dated 30.11.2006, learned
                    Additional Senior Civil Judge, Kurnool decreed
                    the suit in part and granted permanent injunction
                    as against defendant Nos.1 and 2.
                           The aggrieved defendants filed the present
                    first appeal.
                           I.A.No.1 of 2023 is an application under
                    Order 1 Rule 10 of C.P.C. This application seeks
                    impleadment of Smt. Raaga Mayuri and she
                    claims to be added as respondent No.10 in this

appeal, stating that her father purchased the property from the plaintiffs and he later executed a gift deed in her favour and since the respondents/plaintiffs in the appeal have alienated the property, they have not been showing interest in defending the appeal and therefore, seeks her impleadment here.

Despite notices, the respondents have not raised any objection.

P.T.O.

For appellants, learned Government Pleader 11.01.2024 for Appeals and for the impleading petitioner, the learned counsel Sri T. Nagarjuna Reddy are present and heard.

Learned Government pleader for Appeals submits that the impleadment at this stage may not be required.

In view of the fact that there is pendent elite transfer and since the original plaintiffs have not been evincing interest, it is just and reasonable to permit the impleadment petitioner to be brought on record.

Accordingly, this application is 'allowed'. Registry is directed to print the name of Smt. Raaga Mayuri as Respondent No.10.

List the appeal, for hearing after four (04) weeks.

___________ Dr.VRKS,J SR