MOHD IRFAN Vs. MOHD GULFAM MANSOORI

JUDGEMENT

(1.) This writ petition is directed against the Order dated 13.09.2011 passed by the District Judge, Moradabad in Civil Revision No. Nil of 2011, affirming the Order dated 19.05.2011 passed by the Judge, Small Causes Court, Moradabad, whereby the impleadment application of the petitioner was dismissed.

(2.) A suit for arrears of rent and ejectment was filed by the plaintiff-respondent against the respondent no. 2 Mohd. Imran. During the pendency of the suit, an application under Order 1, Rule 10(2) read with Section 151 C.P.C. was filed by the petitioner, which was dismissed by the Trial Court.

(3.) Being aggrieved and dissatisfied with the said order, a S.C.C. Revision was filed by the petitioner before the District Judge, Moradabad which was rejected by order dated 13.09.2011. Hence the present writ petition.