Korretla Lakshmi, vs Pentakota Sriramulu,
2024 Latest Caselaw 8521 AP

Andhra Pradesh High Court - Amravati

Korretla Lakshmi, vs Pentakota Sriramulu, on 17 September, 2024

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: CRP. No. 1526 of 2024

PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE

04. 17.09.2024 RNT, J

"Separate judgment is passed as under:

The impugned Order dated 08.05.2024 is set aside. The learned trial Court, i.e., II Additional Civil Judge, (Senior Division), Visakhapatnam, shall decide the application afresh, after taking into consideration the relevant facts, and also the legal provisions of Order I Rule 10 CPC, if the proposed defendant No.2, the petitioner herein, is necessary or property party to be impleaded in the suit.

2. In the result,

i) the Civil Revision Petition is partly allowed, in terms of, as contained in paragraph-17;

ii) The Principal District Judge, Visakhapatnam shall ensure submitting the entire record of O.S.No.183 of 2017 along with its report on perusal of such record on the points as mentioned in paragraph-18 (supra), as also of the proceedings of the decree, dated 30.04.2018, up to its amendment, dated 27.06.2018.

SL.   DATE                         ORDER                          OFFICE
NO.                                                                NOTE

3. Post this matter on 30th September, 2024, only for the purpose of perusal of the record in O.S.No.183 of 2017 and the report, as also for the necessary orders, if so required."

________ RNT, J Dsr