JAI PRAKASH JAISWAL Vs. KRISHNA JAISWAL

JUDGEMENT

(1.) Heard Shri P.N. Saxena, learned Senior Advocate for the revisionist and Shri N.C. Rajvanshi, learned Senior Advocate for the opposite party.

(2.) This is a plaintiff's revision, directed against an order whereby an application for impleadment of a transferee pendente lite as a defendant in a suit for injunction, has been dismissed. The transfer was made by the defendant, despite an interim injunction prohibiting transfer of the suit property during the pendency of the suit.

(3.) Additionally, an amendment was also sought to the effect that the property sold by the defendant, included in Schedule 'A' of the plaint, be incorporated in Schedule 'C' and the sale deeds in this regard, dated 16.03.2017 and 22.07.2015 be declared void, having been executed in violation of the interim injunction and during pendency of the suit.