SHAKUNTLA Vs. MUNICIPAL COUNCIL, REWARI

JUDGEMENT

(1.) TERSELY , the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, are that, initially, petitioners -plaintiffs Smt. Shakuntla wife of Chatar Singh and Banwari Lal s/o Dhani Ram (for brevity "the plaintiffs") have instituted the civil suit (Annexure P1) for a decree of permanent injunction, restraining respondent No.1 -defendant Municipal Council, Rewari (for short "the defendant -MC"), from demolishing their construction over the property in dispute in any manner. The defendant -MC contested the suit, filed the written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.

(2.) DURING the pendency of the suit, Nand Ram s/o Jawahar Singh and others -respondent Nos.2 to 7, have moved an application (Annexure P6), whereas Naveen Kumar s/o Jai Bhagwan -respondent No.8, has moved separate application (Annexure P8) for impleading them as parties (defendants) under Order 1 Rule 10 read with section 151 CPC. The plaintiffs refuted the prayer of indicated private respondents, filed the replies (Annexures P7 and P9), strongly denied all the allegations contained in the applications and prayed for their dismissal.

(3.) TAKING into consideration the facts and entire material on record, the trial Court accepted the applications (Annexures P6 and P8) and impleaded the private respondents as defendants, by way of impugned order dated 8.12.2011 (Annexure P10).