NEELAM GUPTA Vs. SHEELA DEVI

JUDGEMENT

(1.) The petitioner in this revision petition was impleaded as the second defendant in the suit by virtue of order passed by this Court on the 3rd of April, 1995 in C.R. 82/93. The respondents 1 & 2 (plaintiffs 1 & 2) thereafter, on the 22nd of September, 1995, presented an application for amendment of the plaint seeking to challenge the sale in favour of the petitioner. That amendment application was allowed and the petitioner has challenged this in this revision petition.

(2.) A few facts necessary for the appreciation of the question involved in the revision petition have to be stated.

(3.) On the 24th of December, 1991, the petitioner purchased the Shop No. 143/ 2B from the third respondent who was the sole defendant in the suit when it was originally instituted. The sale deed was duly registered on the 7th of January, 1992. On the 14th of July, 1992, the petitioner entered into an agreement with the third respondent for the purchase of Shop No. 143/2B and the consideration of Rs. 1.00 lakh was paid. According to the petitioner, respondents 1 & 2 are the tenants in the premises. Earlier both the shops were one and later on they were divided into two shops. .