GULFAM Vs. RAJESH GOYAL

JUDGEMENT

(1.) Supplementary affidavit filed be taken on record. Heard Sri Rajesh Gupta learned Counsel for the revisionists and Sri P.K. Jain learned Senior Counsel assisted by Sri Manish Kumar Jain learned Counsel for the plaintiff respondents.

(2.) According to Sri Rajesh Gupta an impleadment application was filed by the revisionists in Suit No. 463 of 2009 (Rajesh Goyel and others v. Faheemuddin and others) which has been rejected by the impugned order dated 24.9.2011 by the Additional Civil Judge (Senior Division) Court No. 5, Meerut illegally.

(3.) Learned Counsel has submitted that the plaintiff respondents had filed suit against the defendant respondents No. 4 to 7 for injunction with respect to land which he claims was comprised in Khasra No. 2076. Learned Counsel states that the revisionists are purchasers of land from the defendant respondents No. 4 to 7 and therefore when the sale-deed was executed during pendency of the suit they filed an application for impleadment since they were the subsequent purchasers and their rights were directly involved in the suit hence they were entitled to be impleaded but by rejecting the application the Court below has committed a material irregularity.