Siddharth, J. - (1.) Civil Misc. (Impleadment) Application No.359822 of 2013 Heard Sri Brij Kumar Yadav, Advocate, holding brief of Sri Sri Ajay Kumar Yadav, and Sri Bhola Nath Yadav, learned counsel for the respondents.
(2.) This is an application, praying for impleading the applicants, namely, Milind Kumar Gautam, son of Sri Babu Lal, Jeevak Kumar Singh and Harsh Gautam, sons of Raghunath Prasad, Sankhwar, residents of Village Chhateni, Post Mohammadpur, Pargana and Tehsil Bhoganipur, District Kanpur Dehat as respondent nos. 2, 3 and 4 in the above noted appeal.
(3.) It has been stated in the application that the applicant nos. 2 and 3 have purchased the entire share of defendant- appellant no. 1/2 in the Second Appeal, namely, Smt. Sudha Singh wife of Deepak Singh, vide registered sale deed dated 22.05.2008 of plot no.81, area 1.611 hect. situated in Village Chhateni, Post Mohammadpur, Pargana and Tehsil Bhoganipur, District Kanpur Dehat. The defendant -appellant no.1/1, in the Second Appeal, namely Smt. Shashi Sachan, wife of Ashok Kumar Sachan has also executed sale deed on 16.01.2010 in favour of applicant no.1, regarding plot no.81, area 1.611 hect. situated in Village Chhateni, Post Mohammadpur, Pargana and Tehsil Bhoganipur, District Kanpur Dehat. The applicants are bonafide purchasers for value and have purchased the land from recorded tenure holders and are in possession over the same, hence they are necessary parties in the appeal and may be impleaded as such. Without hearing them proper adjudication of the right, title and interest of the applicants would be adversely affected.;