THE HUSSANIA MASJID CHARITABLE TRUST Vs. JAYAMMA

JUDGEMENT

(1.) THE petitioner is before this Court assailing the order dated 11.10.2013 passed on the interlocutory application filed under Order I Rule 10 of CPC in FDP No. 25026/2012.

(2.) THE petitioner herein claiming to have purchased a portion of the property which is the subject matter of division in final decree proceedings in FDP No. 25026/2012, had filed an application seeking to implead himself as respondent No. 13 to the said proceedings. The said application filed under Order I Rule 10 of CPC has been dismissed by the Court below by the order impugned. The said order is assailed in the instant petition.

(3.) HEARD the learned counsel for the parties and perused the petition papers.