IQBALBHAI IBRAHIMBHAI ARANDIA Vs. SATWARA VALJI NATHU

JUDGEMENT

(1.) BY way of this petition under Articles 226/227 of the Constitution of India, the petitioner third party has prayed for an appropriate order to quash and set aside the impugned order dated 01/11/2006 passed by learned 10th Additional Senior Civil Judge, Jamnagar below Exh.142 in Special Civil Suit No.151 of 1996, by which, in Suit filed by respondent Nos.1 and 2 - original plaintiffs for partition of the Suit properties, application submitted by the petitioner, who is purchaser of the Suit property, to be impleaded as a party-defendant in the aforesaid Suit, has been rejected.

(2.) MR.Viral Shah, learned advocate appearing on behalf of the petitioner has vehemently submitted that if the petitioner has not been permitted to be joined as party- defendant in the aforesaid Suit, rights of the petitioner are likely to be affected and in future it may be said that the decree which may be passed in the aforesaid Suit shall be binding to the petitioner also.