JOTI RAM Vs. SURJA BHAN

JUDGEMENT

(1.) The learned Trial Court allowed a plea filed by the respondent-plaintiff, under Order 1 Rule 10 C.P.C. read with Order 6 Rule 17 C.P.C. (further read with Section 151 C.P.C.), to obtain the impleadment of two sets of vendees who had obtained title to a part of the land in suit vide registered sale deeds dated 4.4.2001 and 28.3.2001 respectively. The Court held that the amendment was called for.

(2.) It has been appropriately argued on behalf of the petitioner that the vendees having acquired title during the pendency of a trial are not required to be impleaded as a party inasmuch as they would have to compulsively abide by the finding qua their predecessors-in-interest.

(3.) In the light of the above discussion, the petition shall stand allowed with the observations aforementioned. The impugned order dated 27.5.2005 shall stand set aside. The plea for impleadment shall stand negatived.