SATBIR Vs. SUKHVINDER SINGH

JUDGEMENT

(1.) Heard through physical hearing.

(2.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dtd. 3/3/2021 (Annexure P-4) passed by the Court of Civil Judge (Junior Division), Sohna, District Gurugram dismissing the application of the petitioners under Order 1 Rule 10 of the Code of Civil Procedure, 1908 (CPC) for being impleaded as plaintiffs.

(3.) The brief facts relevant to the present case are that respondent Nos.3 to 6 herein, namely, Om Prakash etc. filed a suit for declaration with consequential relief of permanent injunction to the effect that the plaintiffs therein had attained the right of ownership and had become the owners of the suit land as detailed and described in para-1 of the plaint under the provisions of the Punjab Tenancy Act, 1887 and the Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1953 and further for a decree of permanent injunction restraining the defendants therein from interfering in their peaceful possession. The said suit was filed on 12/11/2014. When the suit was at the final stage, on 5/2/2021, an application (Annexure P-1) was filed by the present petitioners for being impleaded as plaintiffs in the suit. Vide the impugned order dtd. 3/3/2021 (Annexure P-4) the Civil Judge (Junior Division), Sohna dismissed the said application. Aggrieved by the said order, the petitioners have filed the present revision petition.