NARESH Vs. NEELAM

JUDGEMENT

(1.) The present Civil Revision Petition has been filed under Article 227 of the Constitution of India assailing the order dtd. 8/9/2025, vide which, learned Additional Civil Judge (Senior Division), Bawal has dismissed the application of the petitioner for impleading petitioners as party.

(2.) Respondent No.1 filed a petition under the provisions of the Hindu Minority and Guardianship Act, 1956, seeking permission of the Court to sell the share belonging to her minor daughter, after impleading the general public as party respondents. During the pendency of the said petition, the present petitioners filed an application under Order I Rule 10 of the Code of Civil Procedure, 1908 (CPC) for their impleadment as party respondents, on the ground that they intended to raise objections to the proposed sale.

(3.) The present petitioners contended that Respondent No.1/petitioner, who is the mother and natural guardian of the minor, has since re-married and has already entered into an agreement to sell not only her own share but also the share of the minor in the said property. It was further averred that the petitioners are co-owners of the property in question, being related to the husband of Respondent No.1/petitioner.