SHAHNAJ BEGUM Vs. TAJ MOHAMMAD AND ANOTHER

JUDGEMENT

(1.) Heard Sri Ashish Kumar Singh, learned counsel for the petitioner and Sri Pankaj Agarwal, learned counsel for the respondent no.1.

(2.) The present petition has been filed with a prayer to set aside the order dated 28.08.2018 passed by the Judge, Small Causes Court, Saharanpur in SCC Suit No. 30 of 2009 (Taj Mohammad vs. Masqoor Ali) whereby the trial court rejected the application filed by the petitioner for impleadment under Order 1 Rule 10 C.P.C. The petitioner also seeks to challenge the order dated 14.03.2019 passed by the District Judge, Saharanpur in SCC Revision No. 40 of 2018, whereby the order passed by the trial court has been affirmed.

(3.) The property in question is a shop bearing Municipal No. 11/7882 situate at Mohalla Pulkambohan, Mohammad Ali Complex, Taj Market, Saharanpur. A suit for arrears of rent and ejectment was filed by Respondent No.1 Taj Mohammad against Respondent No.2, Masqoor Ali who happens to be the husband of the petitioner.