SOHAN LAL Vs. XITH ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This petition has been filed for quashing the order dated 3.12.1999 passed by Judge Small Causes Court Ghaziabad and the order dated 10.8.2000 passed by XIth Additional District Judge, Ghaziabad whereby the application of the petitioner under Order 1, Rule 10 CPC to implead him as a defendant in the suit has been rejected and the revision against the same has also failed.

(2.) Respondent 3 to 5 filed a suit for arrears of rent and ejectment against the Respondent 6, which was registered as JSCC No. 106 of 1997. During the pendency of the said suit the petitioner filed an application on 12.10.1998 under Order I, Rule 10 CPC for being impleaded as a party to the suit. The said application was rejected by the trial Court vide order dated 3.12.1999. Against the said order the petitioner preferred Civil Revision No. 6 of 2000, which has also been dismissed vide order dated 10.8.2000. Against the aforesaid two orders the present petition has been filed for quashing the same and further relief to allow the impleadment application. At the time of issuing notices to the Respondents 3 to 6 vide order dated 30.1.2001 this Court stayed further proceedings in SCC Suit No. 106 of 1997.

(3.) I have heard Sri M.D. Singh, learned Counsel for the petitioner and Sri Raj Kumar learned Counsel representing the Respondents 3 to 5 and Amitabh Agarwal holding brief of Sri P.K. Jain for respondent No. 6.