RAM KUMAR Vs. KULTAR SINGH

JUDGEMENT

(1.) Ram Kumar has filed the instant revision petition under Article 227 of the Constitution of India impugning order dated 10.05.2010 (Annexure P-2) passed by learned Additional Civil Judge (Senior Division), Kaithal, thereby dismissing application Annexure P-1 moved by the petitioner under Order 1 Rule 10 of the Code of Civil Procedure (in short - CPC), for becoming party to the suit instituted by respondent No. 1 against respondents No. 2 to 4.

(2.) The petitioner alleged in the application that he had earlier also moved a similar application, which was dismissed as not pressed, but now the petitioner wants to get the application decided on merits. The petitioner claimed an agreement to sell executed in his favour by defendants No. 1 and 2, for specific performance whereof he has already filed a suit. Defendant No. 3 has also filed a separate suit for specific performance of another agreement to sell relating to same property allegedly executed by defendants No. 1 and 2. Respondent No. 1-plaintiff has filed the instant suit for directing defendants No. 1 and 2 to get registered the sale deed dated 24.03.2003, which had already been executed by them in favour of the plaintiff regarding the suit property.

(3.) I have heard learned Counsel for the petitioner and perused the case file.