N.C.Kochhar, J. - (1.) THE respondents plaintiffs have filed the suit for the partition of the property in dispute, claiming rights therein, and according to the allegations in the plaint, the petitioners -defendants have claimed to be the sole owners thereof.
(2.) SINCE in the Suit, the rights of the parties including of the petitioners have to be decided, the petitioners are necessary parties, and as such, it cannot be said that they have been wrongly impleaded as such. The impugned over cannot be said to be erroneous in any way and calls for no interference by this court.
(3.) THE revision petition is consequently dismissed.;