- (1.) In spite of service of notice none appears on behalf of the Opposite Party No. 1. Learned advocate for the Petitioner is present Learned advocate for the Opposite Party No. 2 is also present.
(2.) The present revisional application is against the order No. 48 dated 19th November, 2010 passed by the Civil Judge, Junior Division, 2nd Court at Contain Title Suit No. 211 of 2006 and thereby rejecting the prayer of the present Petitioner to be added as a party in the suit.
(3.) Learned advocate for the Petitioner submits that the Petitioner has purchased some share in the suit property during the pendency of the suit and as such, the Petitioner has interest in the suit property. The fact being so, the Petitioner should be added in the suit as a defendant to contest the application of the plaintiff in the suit.;