MAJOR SINGH Vs. GURNAM SINGH

JUDGEMENT

(1.) IN this revision petition filed under Article 227 of the Constitution of India Major Singh petitioner has assailed order dated 12.08.2011 (Annexure P 5) passed by the trial Court thereby dismissing application (Annexure P 3) filed by petitioner and his brother Mukhtiar Singh under Order 1 Rule 10 read with Section 151 of the Code of Civil Procedure (in short, CPC) for impleading them as party to the suit, which has been instituted by Veer Kaur plaintiff (since deceased and represented by respondents no.1 to 6 as legal representatives) against proforma respondents no.7 to 14 as defendants.

(2.) PETITIONER and his brother alleged in their application (Annexure P 3) that they have purchased land measuring 7 Kanals 17 Marlas from defendant no.3 vide sale deed dated 23.02.2007 and land measuring 2 kanals 12 marlas from defendant no.3 vide sale deed dated 11.05.2007 during pendency of the suit out of land measuring 25 Kanals 1 Marla in which the plaintiff has claimed 1/3rd share.

(3.) I have heard learned counsel for the parties and perused the case file.