JOGINDER KAUR Vs. PREETPAL KAUR & ANOTHER

JUDGEMENT

(1.) Rejoinder affidavit filed on behalf of the petitioner is taken on record. Misc. Application (IA No. 6228 of 2018) stands disposed of accordingly.

(2.) Petitioner is aggrieved by an order dated 18.05.2017 passed by Prescribed Authority/Civil Judge (Sr. Division), Camp Court, Mussoorie in PA Case No. 27 of 2013. By the said order, petitioner's applications under Order 1 Rule 10 seeking her impleadment as co-plaintiff in a release application filed by Smt. Preetpal Kaur (respondent no.1) has been rejected.

(3.) Brief facts of the case are that Smt. Preetpal Kaur (respondent no.1) claims herself to be the owner and landlord of property bearing Nos. 4 & 5 situate at Barlowganj, Mussoorie. According to her, she purchased the said property by means of two saledeeds dated 16.04.1998 and 24.11.2009. She filed an application for release of the said premises under Section 21 (1) (a) of the U.P. Act No.13 of 1972 against Shri Chatar Pal Singh (husband of the petitioner) on the ground of bonafide need.