HARNAM SINGH Vs. SMT. GURBACHAN KAUR AND ANR.

JUDGEMENT

(1.) This revision petition is directed against the order of the trial Court whereby Satinderjit Singh was ordered to be arrayed as defendant in the suit.

(2.) The Petitioner filed a suit on 12 -6 -1987 for specific performance of agreement dated 15 -5 -1986 and for permanent injunction restraining defendant No. 1 from alienating her share in the suit property. Satinderjit Singh was arrayed as defendant No. 2 in the suit. After defendant No. 1 admitted the claim of the Plaintiff, the latter prayed that the name of defendant No. 2 may be deleted from the array of parties. It was thereafter that defendant No. 2 filed an application under Order 1 Rule 10 of the Code of Civil Procedure for being impleaded as defendant in the suit, on the allegations that he has already purchased the suit property through a registered sale deed dated 4 -3 -1987 from the attorney of Gurbachan Kaur defendant.

(3.) The trial Court after considering the facts and circumstances of the case, fallowed the application and directed the applicant Satinderjit Singh to be added as defendant to the suit. It is against this order of the trial Court that the present revision petition has been filed.