RAM GOVIND Vs. RAM PYARE SINGH

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 3.5.2008 passed by the District Judge, Jaunpur in Revision No. 3 of 2008 whereby the order dated 23.11.2007 passed by the Civil Judge (S.D.), Jaunpur rejecting the impleadment application of the Respondents No. 2 and 3 has been set aside.

(2.) The Petitioner is a landlord of the premises in dispute. A suit, being SCC suit No. 35 of 1982, for arrears of rent and ejectment was filed by the Petitioner against the tenant Respondent No. 1, Ram Pyare Singh on the ground of default in payment of the rent.

(3.) During the pendency of the said suit, Respondents No. 2 and 3, claiming themselves to be the landlord of the premises in dispute, filed an application under Order I Rule 10 read with Section 151 Code of Civil Procedure on 23.11.2006 seeking their impleadment in the said suit.