RAJENDER PRASAD Vs. RAMA NAND SAINI AND OTHERS

JUDGEMENT

(1.) Plaintiff Rajender Prasad has filed this revision under Article 227 of the Constitution of India impugning order dated 14.2.2011, Annexure P/3 passed by learned Civil Judge (Senior Division), Hisar thereby allowing application Annexure P/1 moved by respondents no. 3 to 9 herein for being impleaded as party to the suit which has been instituted by plaintiff-petitioner against respondents no. 1 and 2 as the only defendants.

(2.) Respondents no. 3 to 9 in their application alleged that Rama Nand defendant no. 1 sold suit land to Ramesh Kumar (brother of defendant no. 2) vide registered sale deed dated 29.11.2004. Ramesh Kumar further sold part of the suit land to applicants (respondents no. 3 to 9 herein).

(3.) Plaintiff-petitioner by filing reply Annexure P/2 opposed the application alleging interalia that sale deed dated 29.11.2004 by defendant no. 1 in favour of Ramesh Kumar predecessor of respondents no. 3 to 9 was executed in violation of temporary injunction and without seeking permission of the court during pendency of the suit and therefore, the said sale is hit by doctrine of lis pendens. Various other pleas were also raised.