RAM PYARE VERMA Vs. IIIRD ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri Vijay Bahadur Verma, learned counsel for petitioner and perused the record.

(2.) Facts in brief of the present case are that the petitioner/Ram Pyare Verma has filed a suit for injunction against Sri Bans Raj Singh registered as Regular Suit No. 406 of 1984 (Ram Pyare Vs. Banshraj), during the pendency of the same, Sri Bas Raj Singh has died, as such an application has been moved in order to bring his legal representatives on record, allowed by order dated 07.08.2010.

(3.) Thereafter, Sri Balram Singh/O.P.No. 4 moved an application before the court below/Small Cause Courts Act to be made a party in Regular Suit No. 406 of 1984 on the ground that the land in dispute has been purchased by him by way of a sale deed to which the petitioner has filed objection, allowed by order dated 03.11.2000 passed by O.P. No. 2.