TABASSUM Vs. SHABBIR HUSSAIN

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dated 20.03.2012 (Annexure -P -4) passed in Civil Suit No. 34 -A/2011 by which, the trial Court rejected the application of the petitioner filed under Order 1 Rule 10 of CPC.

(3.) THE plaintiff/respondent No. 3 denied the pleadings of the petitioner. They pleaded that the defendant entered into an agreement to sell the suit house with the plaintiffs on 23.06.2010 in consideration of Rs.25 Lacs. The trial Court rejected the application of the petitioner after holding that the petitioner is not the necessary party.