ARVINDER SINGH Vs. PRITAM CHAND AND OTHERS

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 16.12.2010 (Annexure P-5) passed by learned Additional Civil Judge (Sr. Divn.), Ropar vide which application Annexure P-3 filed by the present petitioner for impleading him as defendant in the suit filed by the respondent Nos. l to 6- plaintiff under Order I Rule 10 of the Code of Civil Procedure (for short 'the Code') was dismissed.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully including the impugned order passed by learned trial court.

(3.) Brief facts relevant for the decision of the present revision petition are that a suit for permanent injunction was filed by respondent Nos. l to 6-plaintiffs against respondent Nos.7 to 12 -defendants for decree of permanent injunction restraining them from interfering in their peaceful possession and also restraining them from selling, transferring, alienating or creating any sort of charge of the property duly described in the heading of the plaint.