RAJESH GOEL Vs. GOVIND RAM AND ORS.

JUDGEMENT

(1.) Plaintiff-Rajesh Goel aggrieved by order dated 22.02.2010 Annexure P-2 passed by learned Civil Judge (Junior Division), Gur-gaon, has filed the instant revision petition under Article 227 of the Constitution of India to challenge the said order.

(2.) Facts of this case are very peculiar. Petitioner-Plaintiff Rajesh Goel filed suit against Respondent No. 1-sole Defendant Govind Ram Gupta. Respondent Nos. 2 to 6 moved application Annexure P-1C for impleading them as party to the suit. Respondent No. 2 (no deceased) was wife of Respondent No. 1-Defendant, whereas Respondent Nos. 3 to 6 are daughters and sons of Respondents No. 1 and 2. Respondent No. 7 who is also son of Respondent Nos. 1 and 2 was not the Applicant in application Annexure P-1C. It was alleged in the said application by Respondent Nos. 2 to 6 that during pendency of the suit, Respondent No. 1-sole Defendant had gone missing w.e.f. 25.11.2009 and his whereabouts were not known in spite of search. He was aged about 80 years. In view thereof, Respondent Nos. 2 to 6 sought to be impleaded as party to defend the suit. The application was opposed by the Plaintiff-Petitioner.

(3.) Learned trial court vide impugned order Annexure P-2 allowed the said application by impleading not only Respondent Nos. 2 to 6 but also Respondent No. 7 as party to the suit. Feeling aggrieved, Plaintiff has filed the instant revision petition.