SMT. KHURSHIDAN Vs. RUSTAM AND ANR.

JUDGEMENT

(1.) THIS revision -petition under Article 227 of the Constitution of India, is directed, against the order dated 18.08.09, rendered by the Court of Civil Judge (Junior Division), Ferozepur Jhirka, vide which, it dismissed the application under Order 1 Rule 10 of the Code of Civil Procedure, moved by Smt. Khurshidan, applicant/revision -petitioner.

(2.) THE plaintiff, filed a suit for specific performance, on the basis of agreement to sell dated 21.09.99, executed, in his favour, by respondent No. 2, for a consideration of Rs. 75,000/ -, in respect of the land, in dispute. The sale deed, was to be executed, on or before 17.04.2000. During the pendency of the suit, the property, was sold by defendant No. 2, in favour of the applicant. Thus, the applicant, filed an application under Order 1 Rule 10 of the Code of Civil Procedure, stating therein, that she was a necessary party.

(3.) FEELING aggrieved, the instant revision -petition, has been filed by the applicant/revision -petitioner.