MOTIJHARI DEVI Vs. RAM KUMAR SINGH

JUDGEMENT

(1.) -Aggrieved by order dated 10.02.2012 in Title Appeal No. 29 of 2009, the present writ petition has been filed.

(2.) Heard the learned counsel for the parties.

(3.) Mr. V. Shivnath, the learned Senior counsel for the petitioner submits that at the appellate stage, a subsequent purchaser cannot be impleaded as a party under Order I Rule 10 CPC. It is submitted that the transaction between the plaintiffs and the purchaser would be hit by lis pendence and therefore, a subsequent purchaser cannot be permitted to intervene at the appellate stage.