RAVI KUMAR Vs. RAMESH KUMAR

JUDGEMENT

(1.) PRESENT revision petition is directed against the order dated 25.4.2012, passed by the trial court whereby application filed by respondents No. 2 to 4 for impleadment as defendants in the suit has been allowed. Learned counsel for the petitioner has assailed the order. According to him, respondents No. 2 to 4 have no right or interest in the property. Their presence before the court is neither necessary nor they are proper parties. Trial court has, thus, gravely erred in allowing the application.

(2.) LEARNED counsel for the respondents, however, submits that plaintiff has sought partition of joint property. Applicants being brother/sisters of plaintiff have 1/5th share each in the suit property. Thus, their presence before the court is necessary for proper adjudication of the mater.