INDIRA VISHWAMOHINI MISHRA Vs. KIRAN DEVI

JUDGEMENT

(1.) The instant petition has been filed under Article 227 of the Constitution of India against the order dtd. 1/12/2022 passed in Misc. Civil Application No.270 of 2022 arising out of Civil Appeal No.76 of 2020, whereby and whereunder, the application dtd. 14/6/2022 filed by the petitioner under Order XXVII-A Rule 2A of CPC has been rejected. Facts:

(2.) The brief facts of the case, required to be referred herein, is as follows:

(3.) It is evident from the factual aspect that against the decree passed in the title suit being Title Suit No.154 of 2004, the first appeal being F.A. No.115 of 2007 was filed before this Court and in course thereof, a petition was filed under Order I Rule 10 of CPC for impleadment of Jharkhand State Housing Board through its Managing Director as party. The same has been dismissed by the First Appellate Court vide order dtd. 12/8/2013. The first appeal, thereafter, on pecuniary ground, has been relegated to the competent court of civil jurisdiction and thereafter again a petition was filed under Order XXVII-A Rule 2A of CPC for impleadment of Jharkhand State Housing Board through its Managing Director as party. The same was seriously objected by filing rejoinder.