SITA DEVI Vs. SHAMSHER PRASAD GUPTA

JUDGEMENT

(1.) This revision petition is directed against the order of the learned Civil Judge. South Sikkim at Namchi dated 30-5-2008 in T.S. Case No. 4 of 2006. whereby applications filed by the revisionists herein for being impleaded as parties to the suit were rejected.

(2.) At the very outset, it may be stated that the respondent No. 3 neither appeared nor was he represented by any counsel despite notice. Respondent No. 2 appeared in person only on 15-4-2009. On perusal of the records of the trial Court of" T.S. Case No.4 of 2006, the position was similar even there. The only ones to contest the petitions in the Court below were the respondent Nos. 1. 4 and 5. Considering the facts and circumstances, the matter was heard in the absence of respondents 2 and 3.

(3.) In order to deal with the case at hand, it would not be necessary to set out the detailed facts of the case but only that much as would be relevant for the purpose of disposal of this revision petition.