KARAN SINGH AND ORS Vs. DHOOP SINGH DECEASED

JUDGEMENT

(1.) Petitioners have assailed order dated 09.03.2015 (Annexure P-5) passed by Civil Judge (Jr. Divn.) Jhajjar, dismissing the application under Order 1 Rule 10 read with Section 151 CPC for impleading the petitioners as party defendants in a suit for permanent injunction filed by the plaintiffs/respondents (LRs of Dhoop Singh).

(2.) Petitioners are sons of Sumer Singh S/o Nand Singh. The suit for permanent injunction has been filed by Dhoop Singh now through his LRs against Rajender respondent No.2 claiming himself to be exclusive owner in possession of the residential house situated in Mohalla Lalkhania, near Coop. Bank, Jhajjar.

(3.) Plaintiff alleged that he got the aforesaid house from his father Nand Singh in mutual partition, held amongst brothers during the lifetime of their father. Sumer Singh brother of the plaintiff also got the same area of house which abuts to the house in question towards western side. Similarly Dev Karan brother of the plaintiff also got the area from his father and said house is adjoining to the house in dispute towards northern side. Diwan Singh another brother of the plaintiff also got the house from his father which is situated opposite to main bus stand.