Ram Lal vs Smt. Jaya Sharma
2022 Latest Caselaw 14290 ALL

Citation : 2022 Latest Caselaw 14290 ALL
Judgement Date : 17 October, 2022

Allahabad High Court

Ram Lal vs Smt. Jaya Sharma on 17 October, 2022

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 9078 of 2022
 

 
Petitioner :- Ram Lal
 
Respondent :- Smt. Jaya Sharma
 
Counsel for Petitioner :- Kamaleshwari Prasad Kushwaha,Raj Nath Bhakta
 
Counsel for Respondent :- Abhishek Rai,Akshay Pratap
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for the petitioner and learned counsel for the respondents.

During the pendency of the suit the property was sold by the plaintiff-respondent who was third party and an application for impleadment was filed which was rejected by the trial court. In a revision against the same, the revisional court had allowed the same by a detailed and reasoned order referring to the law applicable.

Learned counsel for the petitioner could not point out any jurisdiction error in the judgment passed by the revisional court.

There is no force in the petition and is accordingly dismissed.

Order Date :- 17.10.2022

Krishna*

(Vivek Chaudhary, J.)