PARMINDER SINGH Vs. PARMINDER SINGH & CO.

JUDGEMENT

(1.) DEFENDANT no. 3 Parminder Singh has come up by way of this revision petition filed under Article 227 of the Constitution of India impugning order dated 19.3.2013 Annexure P/16 passed by the trial court.

(2.) RESPONDENTS no. 1 and 2/plaintiffs filed suit against respondents no. 3 and 4 (Ludhiana Improvement Trust and its Chairman) as defendants vide plaint Annexure P/3 dated 10.4.1992. Petitioner herein was not party to the suit. He filed application dated 20.1.1996 Annexure P/6 for impleading him as party to the suit. The said application was allowed by the trial court vide order 25.3.2004 Annexure P/7 and accordingly, the petitioner has been impleaded as defendant no. 3 to the suit.

(3.) AFTER impleadment of petitioner as defendant no. 3 to the suit, plaintiffs led their evidence afresh but did not examine said Devinder Singh again as witness.