JASPAL KAUR Vs. HAZARA SINGH

JUDGEMENT

(1.) SAINDER Kaur filed an application under Order 1 Rule 10 of the Code of Civil Procedure for being impleaded as a party in the suit bearing No. 658 of 28. 1995 pending in the Court of Civil Judge (Junior Division), Ludhiana. This application was allowed by the learned trial Court, vide order dated 17th July, 1997, which is impugned by the plaintiff in the suit in this revision petition.

(2.) JASPAL Kaur had filed a suit for declaration claiming that she is owner in possession of the property bearing No. 84-J, Sarabanagar, Ludhiana. It was further averred in the plaint that the said plaintiff had perfected her title by way of adverse possession besides other grounds stated in the plaint. This suit was contested by Hazara Singh who did not refut the title of the petitioner over the property.