NARENDRA SINGH NIRWAN Vs. BANSILAL SAINI

JUDGEMENT

(1.) By way of this order, application dt.09.02.2017 filed by one Sharwan Kumar Chaudhary S/o Shri Motaram Chaudhary for impleading himself as respondent in the instant first appeal No.39/2017 titled as Narendra Singh Nirwan ] Bansilal Saini & Ors. is being decided.

(2.) It is a case of the applicant that he had purchased a suit property by registered sale deed dt.30.04.2014 from Mr. Narendra Singh Nirwan defendant-appellant No.1 and is in actual physical possession of the suit property and hence he must be impleaded in the appeal for complete and effective adjudication of the controversy involved in the appeal. He relied upon the judgment of the Apex Court in the case of Amit Kumar Shaw Vs. Farida Khaton (2005) 11 SCC 403.

(3.) There is no refutal from the side of defendant-appellant No.1 and from such conduct, it is apparent that the appellant has no objection if the applicant is added as a respondent in the appeal but serious objections have been raised by the plaintiff-respondent regarding such impleadment.