DINA NATH SHARMA Vs. SUNDER LAL AND ORS.

JUDGEMENT

(1.) THIS petition is directed against the order dated 10.11.2010 passed by the learned Civil Judge (Junior Division) Court No. 2, Ghumarwin, District Bilaspur whereby he allowed the application filed by Kamal Dev, Respondent No. 7 for being impleaded as Defendant in the main suit.

(2.) BRIEFLY stated the facts of the case are that the Petitioner Dina Nath (hereinafter referred to as the 'Plaintiff') filed a suit praying that a decree for declaration be passed that the Plaintiff is owner in possession of the suit land and further prayed that a decree for permanent injunction be passed restraining the Defendants from interfering in the suit land.

(3.) THIS application was allowed by the learned Trial Court and aggrieved by the said order, the original Plaintiff has filed the present petition.