GYANI SAO Vs. SITA RAM SAO

JUDGEMENT

(1.) This writ petition is under Article 227 of the Constitution of India whereby and whereunder the order dated 28.01.2019 passed in Title Suit No.20 of 2008 by Civil Judge (Junior Division), Munsif, Hazaribag is under challenge whereby and whereunder the petition dated 23.07.2018 filed under Order I Rule 10 r/w Section 151 of C.P.C. has been rejected.

(2.) It is the case of the petitioners as per the pleading made in the writ petition that a suit has been filed by the respondent/plaintiff for a declaration holding and declaring the sale deed No.18284 dated 26.10.2007 as null and void and decree in favour of the plaintiff confirming their right, title and possession over the suit land.

(3.) The petitioners have put appearance on being called upon by the trial court and have also filed written statement. A separate petition has been filed under Order I Rule 10 of CPC for impleadment of United Bank of India, Hazaribag Branch, Hazaribag as party respondent to the suit on the ground that in spite of endeavours having been made for getting relevant documents by making an application under Right to Information Act, 2005 but no such information has been furnished by the United Bank of India, Hazaribag Branch, Hazaribag which compelled the petitioners to file such petition for the impleadment of the said branch of Bank so that the evidence which is required for the proper adjudication of the issue about sanction of the loan may be brought on record by him.