- (1.) THIS writ petition under Article 227 of the Constitution of India, has been filed for quashing the order dated 22.5.2007 passed by Sub -Judge -I, Palamau at Daltonganj allowing the intervention petition dated 26.3.2007 filed under Order I, Rule 10(2) by respondent nos. 1 to 3 herein.
(2.) MR . Manjul Prasad, learned Sr. Counsel appearing for the petitioners submitted that this writ petition should not have been allowed, as the father of the interveners was party in the suit and the said petition was filed at the stage of defendant's evidence. Mr. Banerjee, learned counsel for the respondent nos. 1 to 3 submitted that the claim of the plaintiffs -petitioners, over some of the suit properties is on the basis of purchase/gift. He further submitted that the relationship amongst the interveners and their father was not good and he was working against their interest and therefore it became necessary for the interveners to protect their right. He further submitted that the interveners have already filed their written statement also.
(3.) AFTER hearing the parties, the learned court below was satisfied that the interveners should be added as party. It observed that their claim will be decided on merits according to law. The learned court below had jurisdiction to pass the impugned order. I do not find any reason to interfere with the impugned order. Accordingly, this petition is dismissed.;