BALJIT SINGH Vs. SUBA SINGH

JUDGEMENT

(1.) THE contour of the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, respondent No.4 -plaintiff Ranjit Singh son of Balkar Singh (for brevity "the plaintiff"), has instituted the civil suit against respondent Nos.1 to 3 -defendants Suba Singh son of Kehar Singh and others (for short "the defendants") for a decree of specific performance of the agreement of sale dated 19.5.2003. The defendants contested the claim of plaintiff, 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, petitioner Baljit Singh son of Joginder Singh (third party) has moved an application (Annexure P2) for impleading him as a party (defendant) in the main suit under Order 1 Rule 10 CPC. The plaintiff refuted his prayer and prayed for dismissal of the pointed application.

(3.) TAKING into consideration the facts and entire material on record, the trial Court dismissed the application (Annexure P2) of petitioner under Order 1 Rule 10 CPC, by virtue of impugned order dated 14.11.2011 (Annexure P3).