IQBAL SINGH Vs. JOGINDER PAL JAIN

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside orders dated 2.9.2003 and 24.8.2006, passed by learned Civil Judge, Junior Division, Moga, vide which application filed by respondents No. 2 and 3 -defendants no.9 and 10 for impleading them as co-defendants was allowed and thereafter on another application, they were ordered to be transposed as co-plaintiffs.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully including the impugned orders passed by learned trial Court.

(3.) Facts relevant for the decision of present revision petition are that a suit for declaration was filed by respondent No. 1-plaintiff-Joginder Pal Jain to the effect that he is lessee in possession of plot in dispute on the basis of registered Lease Deed dated 22.8.1994 and in the alternative, relief of possession as lessee of the property is also claimed.