SAT DEV SINGH Vs. SATNAM KAUR

JUDGEMENT

(1.) TERSELY , the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, petitioner -plaintiff No.1 Sat Dev Singh son of late Ram Singh and proforma respondents No.7 to 9, other plaintiffs (for brevity "the plaintiffs"), have instituted the civil suit (Annexure P1), against respondents -defendants No.1 to 5 Satnam Kaur wife of Raj Singh and others (for short "the contesting defendants"), for a decree of separate possession, by way of partition of their 2/6th shares in the joint property in dispute. The contesting defendants refuted their claim, filed the written statements (Annexures P2 & P3), stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.

(2.) DURING the pendency of the case, respondent No.6 -applicant Sharanjit Kaur, adopted daughter of late Smt. Parkash Kaur, has moved an application (Annexure P5) for impleading her as a party (defendant) in the main suit under Order 1 Rule 10 read with Section 151 CPC. The petitionerplaintiff No.1 has contested her prayer, filed the reply (Annexure P6), strongly denied the allegations contained in the application and prayed for its dismissal.

(3.) TAKING into consideration the facts and entire material on record, the trial Court accepted the application (Annexure P5) of Simranjeet Kaur, by virtue of impugned order dated 6.2.2014 (Annexure P7).