INDIAN ASSOCIATES Vs. SHIVENDRA BAHADUR SINGH

JUDGEMENT

(1.) The appellant claims to be the purchase of property "Padma Bhawan" situated at Raipur Chhatisgarh, which is a part of the estate of late Rani Padmawati Devi, who died intestate on 12.4.87.

(2.) It is the contention of the appellant that it had negotiated and entered into a sale deed dated 11.10.1988 for purchase of the said property for a total consideration of Rs.35 lacs, with the Administrator of the Estate being one of her sons viz Raja Shivendra Bahadur Singh (now deceased).

(3.) The appellant is aggrieved of the order dated 17.1.2002 passed by the learned single judge of this court rejecting appellant's application (I.A.No.490/99) filed under Order I Rule 10 CPC, with the prayer to be allowed to intervene, or to be made a party in the pending proceedings for grant of letters of administration without Will.