(1.) Heard learned Counsel for the parties concerned.
(2.) The present application has been filed by the petitioner challenging the order, dtd. 12/2/2018, passed by learned Sub Judge-II, West, Muzaffarpur, in Title Suit No. 1427 of 2015, by which the petition filed by the petitioner under Order I Rule 10 (2) of the C.P.C. for his impleadment as defendant in the suit filed by the respondent no. 5 has been rejected.
(3.) The dispute, in the suit, pertains to a piece of land, having Thana No. 510, Khata No. 935, Khesra No. 1559, admeasuring 5 dhurs, situated in Mouza Mustafapur, in the district of Muzaffarpur.