UMESH KUMAR Vs. KRISHNAWATI DEVI

JUDGEMENT

(1.) passed by learned Subordinate Judge-I, Siwan in Title Suit No.192 of 2010 whereby and whereunder the petition filed on behalf of these petitioners for impleading them as party to the suit under Order 1 Rule 10 of C.P.C. was rejected.

(2.) Heard learned counsel for the petitioners and the respondents.

(3.) The respondent nos.1 and 2 filed the aforesaid suit for declaration of their title and possession over the suit land mentioned in Schedule I and II of the plaint and injunction to restrain the defendants from causing any interference in their peaceful possession. The petitioners having come to know about the pendency of the suit, filed intervener petition which after hearing was rejected.