NARINDER SINGH Vs. TARSEM SINGH AND ORS.

JUDGEMENT

(1.) The petitioner has filed the instant revision under Article 227 of the Constitution of India to challenge the order dated 09.07.2014 (Annexure P-1) passed by the trial Court. Respondent no. 1 filed Civil Suit no. 200 dated 13.12.2013 against respondent no. 2 for specific performance of agreement to sell dated 14.09.2012 in respect of land measuring 20 kanals 14 marlas for a consideration of Rs. 24,50,000/- and having received an amount of Rs. 12 lacs as part of the consideration. The sale deed was to be executed by 20.12.2012. Respondent no. 2 is stated to have committed breach of the terms of agreement necessitating filing of the suit.

(2.) The petitioner moved an application dated 19.12.2013 under Order 1 Rule 10 of the Code of Civil Procedure for impleading him as a necessary defendant which has been declined vide impugned order dated 09.07.2014 (Annexure P-1).

(3.) I have heard learned counsel for the petitioner and gone through the impugned order and the paper-book.