BENU RANA Vs. VIKKAL RATHI

JUDGEMENT

(1.) A SCC Suit (No.05 of 2017, "Vikkal Rathi vs. Praveen Sachdeva") has been filed by the respondent no.1-plaintiff against the respondent no.2-defendant. In the said SCC Suit, an application for impleadment was filed by the present revisionist and the proforma respondent no.3-applicants. On 7/1/2021, the said impleadment application has been dismissed by the learned Vth Additional District Judge, Haridwar. Hence, the present revision under Sec. 25 of the Provincial Small Cause Courts Act, 1887.

(2.) Heard Mr. Narendra Bali, learned counsel for the revisionist and Mr. Nikhil Singhal, learned counsel for the respondent no.1-plaintiff.

(3.) Mr. Narendra Bali, Advocate submitted that the revisionist is the owner of the suit property. Therefore, the revisionist is a proper and necessary party to decide the said SCC Suit.