MANJEET SINGH KOHLI Vs. MIRAJUDDIN & ANR

JUDGEMENT

(1.) The abovementioned Chamber Appeal has been filed by the applicant/appellant Pt. Meher Chand Sharma against the common order dated 15th July, 2015 passed by the Joint Registrar. By the said order, two applications being I.A. Nos.15615/2012 and 1389/2013 filed by the said applicant in two separate suits being CS(OS) Nos.872/2010 and 1505/2012 for being impleaded as necessary and proper party in the aforesaid two suits were dismissed. Another chamber appeal filed by the applicant/appellant is listed today before another Bench as informed by the learned counsel.

(2.) The facts mentioned in the applications were recorded in para 2 of the impugned order. The same reads as under:-

(3.) The applications were strongly opposed by the defendants as well as by the plaintiff. The contention of the plaintiff was that the applicant/appellant has no right in the suit property. He is not even in possession thereof. The suit land has already been probated. The applicant/appellant can file a separate suit seeking appropriate remedy.