SHEO Vs. KEDAR

JUDGEMENT

(1.) This is a revision petition preferred against the judgement and order dated 27.9.1996, passed by the learned Additional Commissioner, Gorakhpur Division, Gorakhpur arising out of an order dated 5.9.1994 passed by the trial court on the impleadment application dated 3.11.1993 moved on behalf of the revisionist.

(2.) Brief and relevant facts of the case are that the plaintiff one Kedar instituted a suit under Sec. 229-B of U.P.Z.A. and L.R. Act, for declaration in respect of the land in dispute detailed down at the foot of the plaint. Later on an impleadment application dated 3.11.1993 was moved on behalf of the revisionist, Sheo. The trial court after hearing the parties rejected the aforesaid application on 5.9.1994. Aggrieved by this order, a revision was preferred. The learned Additional Commissioner has dismissed the revision on 27.9.1996. Aggrieved by the same, the instant second revision has been filed before this court.

(3.) I have heard the learned counsel for the parties and have also gone through the relevant papers, on file.