PARAMJEET KAUR DAUGHTER OF SHRI JAGDISH SINGH Vs. CIVIL JUDGE (SENIOR DIVISION) AND ADDITIONAL CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) The above captioned three writ petitions arise out of the three separate yet identical orders passed on the same date, i.e., 26.07.2016, whereby the learned Senior Civil Judge and Additional Chief Judicial Magistrate, Raisinghnagar, District Sriganganagar has rejected petitioners' application, seeking their impleadment in the three civil suits filed by the plaintiff-Jagdish Singh.

(2.) As all the three writ petitions involve common question of facts and law, the same are being decided by this common order, however, the facts of S.B. Civil Writ Petition No. 11231/2017 are being taken into consideration.

(3.) The plaintiff-Jagdish Singh filed a suit for cancellation of a registered sale deed dated 04.09.2015 alleging it to be got executed fraudulently. In the said suit, the petitioners, being daughter and son of the plaintiff-Jagdish Singh filed an application under Order 1, Rule 10 of the Code of Civil Procedure for being impleaded as plaintiffs.