ROOP CHAND Vs. OM PARKASH

JUDGEMENT

(1.) THIS petition is directed against the order dated 2nd August 2007 passed by the learned District Judge, Bilaspur whereby the application of respondent No.3 here was allowed and he was permitted to be impleaded as respondent in the appeal.

(2.) IT is not necessary to give the detailed history of the case but the facts are that there was a long standing dispute between the petitioner Rup Chand and the respondent No.1 and 2 namely Om Parkash and Manohar Lal who are sons of his brother. This is the third round of litigation .

(3.) AS far as the first prayer was concerned, the same was rejected by the learned Trial Court and it held that the compromise was binding upon them. However, the suit was partly decreed to the effect that fresh mutation would be attested in their presence. .