SAROJ DEVI Vs. BINA DEVI AND OTHERS

JUDGEMENT

(1.) This application has been filed for quashing the order dtd. 19/6/2014 passed by learned Munsif-I, Manjhaul, District-Begusarai in Title Suit No. 186 of 1988 whereby and whereunder the court below refused to implead the petitioner as party to the suit under the provision of Order 1, Rule 10 read with Sec. 151 of Code of Civil Procedure.

(2.) Heard learned counsels for the petitioner and the respondents.

(3.) It appears that the respondent no.1 along with this petitioner-Saroj Devi filed the aforesaid T.S No. 186 of 1988 for declaration of their title over the land mentioned in schedule-I of the plaint. Subsequently, an amendment petition allegedly was filed by both the plaintiffs on 16/6/1998 which was allowed as per order dtd. 13/8/1998. The respondent no. 1 i.e. plaintiff no. 1 filed another amendment petition on 6/12/2013 to insert the sentence to this effect that Saroj Devi (this petitioner) being farzidar co-purchaser of suit land executed an Yaddast Ladawinama on 13/5/1985. On the prayer of plaintiff no. 1, the name of this petitioner was deleted.