REKHA YADAV Vs. BELASH YADAV

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondent.

(2.) Vide impugned order dtd. 29/1/2021 in Title Suit No. 39 of 2019, Sub-Judge -III Bagaha has rejected the petition filed on behalf of the petitioner for his impleadment as defendant in that title suit.

(3.) The case of the petitioner is that he purchased 1 kattha 17 dhur of land appertaining to khata No. 97 plot No. 136 and similarly one kattha 18 dhur land appertaining to khata No. 132 plot No. 135 from one Sanjeev Mishra through registered sale deed dtd. 4/6/2019. The plaintiff filed the suit for declaration of title in permanent injunction against the defendants.