PRAHALAD SINGH Vs. JAMMNA BAI

JUDGEMENT

(1.) THIS order shall decide the LA. No. 3039/07, an application under order 1 Rule 10 read with Section 151 of CPC filed on behalf of the proposed respondents namely Bahadur Singh Lodhi and Ammir Singh Lodhi to implead them as party in this appeal.

(2.) THIS appeal is preferred at the instance of the plaintiffs being aggrieved by the judgment and decree dated 4-5- 1991 passed in the C. O. S. 2-A/78 (Old No. 41-A/91) by the Third Additional District Judge, Sagar dismissing the suit seeking declaration and permanent injunction in respect of some agricultural land.

(3.) DURING pendency of this appeal above mentioned I. A. is filed by the counsel for the respondent No. 1 (a) to 1 (f) on behalf of the Bahadur Singh lodhi and Ammir Singh Lodhi who acquired the right, title and the interest in the disputed property during pendency of this appeal from the deceased respondent No. 1 Jammna Bai in the year 1992.