HARDEEP SINGH Vs. HARJINDER SINGH

JUDGEMENT

(1.) Feeling aggrieved by the order dtd. 5/11/2022 (Annexure P-1) passed by learned Additional Civil Judge (Senior Division), Amritsar (for short 'the trial Court'), whereby the application (Annexure P-2) moved by the petitioner-applicant (here-in-after to be referred as 'the applicant') under Order 1 Rule 10 read with Sec. 151 CPC for being impleaded as defendant No.9 in the Civil Suit, filed by respondent No.1-plaintiff (for short 'the plaintiff') against respondents No.2 to 8-defendants (here-in-after to be referred as 'the defendants'), has been dismissed, he (applicant) has preferred the instant revision petition.

(2.) Bereft of unnecessary details, the facts, culminating in the filing of this revision petition, are that the plaintiff filed a Civil Suit against the defendants for seeking a decree for declaration to the effect that the sale-deed dtd. 9/2/2012 executed by one Gurbax Singh in respect of the suit property was illegal, null and void, while further praying for the grant of permanent injunction to restrain the defendants from dispossessing him from the said property and also for the relief of mandatory injunction, by directing them (defendants) to remove the super structure existing in the same and also the 'malba' (debris/rubble) from there. The applicant moved the above-referred application, pleading therein that he had purchased the suit property from defendant Bikramjit Singh vide the sale-deed executed on 13/12/2013 and registered on 16/12/2013 and is a bona-fide purchaser of the same and is in possession thereof as its owner and thus, he is an interested and necessary party to the said Suit. This application has been dismissed by the trial Court vide the impugned order.

(3.) I have heard learned counsel for the petitioner-applicant in the present revision petition, at the preliminary stage and have also perused the file carefully.