(1.) Instant petition has been filed under Article 227 of Constitution of India for quashing the order dtd. 19/7/2019 passed by learned Civil Judge (Sr. Division)-I, Deoghar in Title (P) Suit No.48 of 2010 whereby and whereunder the learned Court below has allowed the petition for being impleaded by opposite party Nos.1, 2 and 3, who are pendente lite purchasers of suit property during pendency of the partition suit.
(2.) The question arises in the Civil Miscellaneous Petition is whether pendente lite purchasers can be impleaded?
(3.) It is submitted by the learned counsel on behalf of petitioner that co- ordinate Bench of this Court in an order passed in W.P.(C) No.5237 of 2015; Anita Soni Versus Smt. Mina Devi reported in 2018 SCC OnLine Jhar 1155 has held that a purchaser pendente lite, who has purchased the suit property or a part of the suit property from another purchaser/purchaser pendente lite, has no right to equities and, thus, cannot be impleaded in a partition suit.