OMPRAKASH Vs. PREMSINGH

JUDGEMENT

(1.) APPLICANT intervener has directed this revision against the order dated 9.1.1998 passed by the 1st Civil Judge, Class II, Ratlam in CS 258 A/95, thereby rejecting his application under O.1 R.10, CPC for impleading him as party in the pending suit.

(2.) BRIEF facts of the case are that The plot No. 8 situated in Deora Deonarayan Colony of Ratlam established and developed by respondent No. 2 was allotted to applicant by allotment order dated 12.1.1993 on the application of the applicant dated 15.1.1991 on initial deposit of Rs. 2,000/ for the registration.

(3.) LEARNED trial Judge, on considering the submissions of the learned counsel, dismissed the said application filed on behalf of the applicant by the order impugned; hence this revision.