MOHD.IRFAN Vs. MOHD.GULFAM MANSOORI AND ANOTHER

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.) LEARNED counsel for the petitioner has submitted that the Courts below have committed illegality and not considered the fact that the petitioner is the owner of the disputed premises, as such, he is a proper and necessary party.