SHAKUNTI DEVI Vs. NAWAL KISHORE SHARMA

JUDGEMENT

(1.) Heard counsel of both sides on the petitions at flag 'X' and 'V.

(2.) In the petition at flag 'X' filed under Section 146 read with Section 151 of the Civil Procedure Code, two persons, Brajesh Kumar and Vikash Kumar, have made prayer for being added as additional petitioners in this writ revision petition on the ground that they are transferees from the original petitioner of this revision-petition of the interest in the property with regard to which this proceeding relates.

(3.) According to the submission, the petitioner is now vitally interested in the result of this revision-petition and the original petitioner, who had . sold his interest in the concerned property, has ceased to have interest in prosecuting this revision-petition. So they should be added. The learned Counsel for the petitioner also relied on a decision of the Supreme Court in the case of Khemchand Shankar Choudhary vs. Vishnu Hari Patil and others (reported in A.I.R. 1983 SC 124) wherein it was observed that the position of a transferee interest pendente lite is somewhat similar to the position of an hair on the death of the original petitioner and such transferees should. If they want to intervene in the proceeding, be added even in to execution proceeding.