ASHWANI KUMAR Vs. SUKH DEVI & ORS

JUDGEMENT

(1.) C.M. No.3481/2014 (condonation of delay)

(2.) This revision petition under Section 115 of the Code of Civil Procedure 1908 (CPC) impugns the order of the trial court dated 19.9.2013 by which the trial court has rejected the application filed by the petitioner/applicant under Order 1 Rule 10 of the Code of Civil Procedure, 1908 (CPC) for his being added as a defendant in the suit.

(3.) The subject suit is a suit for declaration, mandatory and permanent injunction which has been filed by five plaintiffs and who are respondent nos.1 to 5 in this petition. The subject suit was filed by respondent nos.1 to 5 against the respondent nos.6 and 7 herein who are the defendant nos.1 and 2 in the suit. Defendant no.3 in the suit is the sub- Registrar.