ALLA SUBBA REDDI Vs. VANGA KOTI REDDI AND ANR.

JUDGEMENT

(1.) I am of opinion that these civil revision petitions must fail. The point raised is one with reference to the power of the Court under Order 41, Rule 33, Civil Procedure Code, which the leaded Subordinate Judge of Tenali refused to exercise by his orders under revision.

(2.) I shall state a few facts in order to make the legal position arising for decision clear. There were two suits each one of which was by different plaintiff against the same two defendants, for damages for malicious prosecution. It was alleged in the plaint in each suit that the two defendants had conspired to initiate a criminal prosecution. The cause of action alleged in each suit was, it may by taken, identical. The suits were decreed by the trial Court and two sets of appeals were taken to the appellate Court by each of the two defendants in the suit. One set of appeals. that is by the petitioner before me was dismissed for default and the C.M.A.s preferred to this Court against the order of refusal to set aside the dismissals for default were also dismissed by this Court. The other set of appeals by the other defendants in the two suits shared a better fate They were allowed after the dismissals for default of the appeals by the petitioner before me but before the dismissal by this Court of the C.M.A.s preferred by him. A few day after the dismissal of the C.M.A.s by this Court the petitioner applied under Order 41, Rule 33 of the Civil Procedure Code in the appeals of the other defendant which had by then been disposed of in his favour. The petitioner made the request to the appellate Court in those appeals that he may be added and that the same relief may be granted to him as had been granted to the appellant in those appeals. The learned Subordinate Judge rejected the request.

(3.) AS the respondents in each civil revision petition were not represented by counsel, I asked for the assistance of Mr. V. V. Sastri as amicus curia when the last civil revision petitions came on for hearing before me. Mr. V.V. Sastri has appeared as requested. I thank him for the assistance rendered by him. No costs.