KULJIT SINGH Vs. INDERPAL SINGH

JUDGEMENT

(1.) This revision petition is directed against the order of the trial Judge refusing to implead the applicant-petitioners as party defendants to the suit titled as Inderpal Singh v. Apinderjit Singh.

(2.) The facts :-

(3.) The trial Judge declined the application on the ground that the applicants were strangers to the agreement to sell dated March, 6 1985 and had no right to be impleaded as party defendants to the suit.