- (1.).In this revision, the plaintiffs 3 and 12 challenge the orders in LA. No.36 of 1998 in O.S. No.19 of 1994 on the file of the Junior Civil Judge, Pargi, Ranga Reddy District allowing an application filed by the respondent No.2 herein purporting to be under Order 22 Rule 3 and Order 1 Rule 10 of the Code of Civil Procedure to come on record as the plaintiff No.2, being the legal representative of the petitioner No.l.
(2.)In the suit filed seeking partition of the properties and separate possession, the plaintiff, Khasim Bee, the grandmother of the proposed party, died on 27-12-1997 bequeathing the properties under a registered Will deed dated 2440-1994 to the respondent No.2. On her death, the respondent No.2 who being a minor, represented through the father and natural guardian sought to come on record as a legatee. This application was opposed denying the execution and correctness of the Will and also stating that the deceased plaintiff had no right or interest in the suit properties to effect any disposition. Further, it was stated that being a legatee, she cannot come on record as legal representative under Order 22 Rule 3 and the provisions under Order 1 Rule 10 of the Code have no application.
(3.)The lower Court rejected these objections relying on the decision in M. Anjaiah vs. K. Venkteshwarlu and allowed her to come on record.