BACHAN SINGH Vs. TEJA SINGH AND ORS

JUDGEMENT

(1.) Bachan Singh has filed the instant revision petition under Article 227 of the Constitution of India assailing order dated 01.09.2010 (Annexure P-4) passed by learned Additional Civil Judge (Senior Division), Nabha, thereby dismissing application Annexure P-2 moved by the Petitioner under Order 1 Rule 10 read with Section 151 of the Code of Civil Procedure (in short - CPC) for impleading the Petitioner as party to the suit, which has been instituted by Respondent No. 1 against Respondents Nos. 2 to 6.

(2.) I have heard learned Counsel for the Petitioner and perused the case file.

(3.) The Petitioner has alleged that he is brother of Mohinder Singh, whose inheritance is to be adjudicated upon in the suit and therefore, the Petitioner is necessary party to the suit.