KANWALJIT KAUR Vs. MALKIAT SINGH & OTHERS

JUDGEMENT

(1.) Kanwaljit Kaur has invoked jurisidcition of this Court under Article 227 of the Constitution by filing this revision petition to challenge order dated 30.07.2011 Annexure P-4 passed by learned Civil Judge (Junior Division), Ambala City, thereby dismissing application Annexure P-3 moved by petitioner herein for being impleaded as party to the suit which has been instituted by respondents No. 1 and 2 herein against respondents No. 3 to 5 herein. The petitioner alleged in her application that she has purchased the land in dispute vide registered sale deed dated 24.04.2006 and thereafter defendant No. 3-Balbir Kaur (respondent No. 5) is left with no right, title or interest in the suit land and, therefore, applicant-petitioner has become necessary party to the suit. Said application has been dismissed by the trial Court vide impugned order Annexure P-4 which is under challenge in this revision petition.

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) Learned counsel for the petitioner contended that petitioner being purchaser of the suit property is necessary and property party to the suit and is, therefore, entitled to be impleaded as party thereto.