KUSUM SRIVASTAV Vs. REKHA JIWAANI

JUDGEMENT

(1.) Heard Sri S. K. Mehrotra, for the petitioner and Sri R.K. Srivastav, for respondent-9.

(2.) The writ petition has been filed against the orders of Civil Judge (Senior Division), Court No. 15, Faizabad dated 17.12.2013, allowing the application of respondent-9 for his impleadment as defendant in O.S. No. 392 of 2009 filed by the petitioner and District Judge, Faizabad dated 17.12.2013, dismissing the revision of the petitioner, from aforesaid order.

(3.) Smt. Kusum Srivastav (the petitioner) filed a suit (registered as O.S. No. 392 of 2009), for declaration of her title over house No. 3/1/170, situated at mohalla Rikabganj, Faizabad and for permanent injunction, restraining Smt. Rekha Jiwaani and others (respondents-1 to 8) from interfering in her possession over the aforesaid house. It is alleged by the petitioner that after service of summons, the defendants appeared before Trial Court and filed written statement. Thereafter, issues have been framed. In the meantime, the petitioner filed an application for amendment of the plaint as such evidence was not started.