Telangana High Court
Smt. Padmaja P. Rao vs M. Laxman Died on 26 March, 2021
Bench: Challa Kodanda Ram
THE HON' BLE SRI JUSTICE CHALLA KODANDA RAM
C.R.P.No. 4154 of 2008
ORDER :
Petitioner in I.A.No. 1045 of 2007 filed under Order 1 Rule
10 C.P.C. seeking to add her as defendant No.11 in O.S. No. 35 of
1987 on the file of the Junior Civil Judge's Court at Medhcal,
approached this Court under Article 227 of the Constitution of
India.
The suit was filed originally to declare the gift settlement
deed dated 30.04.1983 registered as document No. 1836/1983
alleged to have been executed by Sri Mekala Dasarath in favour of
the 1st defendant in respect of Acs.6.10 guntas of land in survey
No. 7 of Raj Bollaram Village, Medchal Mandal, as null and void.
The plaintiffs are the legal heirs of late Sri Dasarath. The suit was
decreed on 29.12.1994. Challenging the said judgment and
decree, A.S.No. 29 of 1995 was filed before the II Additional District
Judge, R.R. District at Saroornagar by the defendants. The Appeal
came to be allowed on 12.10.1998 remanding the suit to the
learned Junior Civil Judge with a direction to provide an
opportunity to both sides including the 4th respondent who was
added as a party in the Appeal to lead evidence afresh, if any by
framing all issues in respect of passing of the decree in O.S.No.
287 of 1988 on the file of the Principal Senior Civil Judge's Court,
Ranga Reddy District. The petitioner, who claims to have acquired
the property through a registered sale deed dated 07.11.1995,
having come to know the proceedings, filed the present Application
to add her as party respondent. That I.A. was dismissed by the
learned Junior Civil Judge, mainly on the premise that the scope of
order in the Appeal being limited, the Court cannot go beyond the
said order. Hence, the present Revision.
This Revision was filed in 2008. It may be noted that even at
the time of filing the C.R.P., Respondent No.1 - Plaintiff No. 1 died,
and Respondents 2 and 3 were the original plaintiffs. Thereafter,
Respondents 4 and 5 died and their legal representatives were
already on record. Respondent No.13 is the plaintiff in O.S.No.
287 of 1988 which was referred to in A.S.No. 29 of 1995. The
record discloses that Respondents 2 and 3 were served, on behalf
of Respondent No.13, a counsel was appearing and on behalf of
Respondent 9, one Sri T.Natraj, Advocate filed vakalat.
Respondents 1, 4 and 5 died. Respondents 6 to 8 and 10 to 12
were served through paper publication which was filed vide USR
No. 11107 of 2020.
In view of the service as above, the Revision is taken up for
hearing and disposal.
Learned counsel for the petitioner submits that his client
also stands on par with Respondent No.13 as she claimed to have
acquired the right over the suit schedule property on account the
sale deed dated 07.11.1995. Inasmuch as the suit was remanded
and the only contesting party being Respondent No.13 in the suit,
since the other defendants remained ex parte as they have no right
over the property, no prejudice would be caused if the petitioner is
impleaded as the party respondent.
It may be noted that none of the respondents filed counter-
affidavit opposing the I.A. In the facts of the present case, there
being no objection for any of the parties in the suit proceedings,
and before this Court, neither the plaintiffs nor the respondents,
except Respondent No.13 appearing and considering that the
rights of the petitioner as well as Respondent No.13 are required to
be considered in the suit proceedings, the order in I.A.No. 1045 of
2007 is set aside. Considering the fact that the suit is of 1987,
subject to the petitioner filing the written statement within four
weeks, the learned Judge shall make an endeavour to dispose of
the suit as expeditiously as possible, at any rate, within a period of
six months from the date of filing of the written statement.
The Civil Revision Petition is accordingly, allowed. No costs.
Miscellaneous petitions, if any pending, shall stand closed.
____________________________
CHALLA KODANDA RAM, J
26th March 2021
ksld
