SURENDRA PRASAD Vs. SHAILENDRA PRASAD

JUDGEMENT

(1.) By the impugned order the Court below has refused the prayer of the petitioner from being added as a party-defendant in the suit.

(2.) The plaintiff and the defendants Yogendra Prasad, Harendra Prasad and Birendra Prasad are own brothers and the petitioner-intervenor is also own brother of the plaintiff and of those defendants.

(3.) Dina Nath Jaiswal has been alleged in the plaint as Benamidar of the plaintiff. The suit is for declaration that Dina Nath Jaiswal is the Benamidar of the plaintiff with regard to the suit properties and the plaintiff is the exclusive owner of the said property.