SATNAM SINGH Vs. NAFE SINGH

JUDGEMENT

(1.) Present civil revision petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 19/4/2025 (Annexure P-1) passed by the Civil Judge (Junior Division), Panipat in Civil Suit No.620 of 2020, vide which the application dtd. 4/2/2021 (Annexure P-2) filed by the petitioners under Order 1 Rule 10 read with Sec. 151 CPC for impleading them as defendants in the suit has been dismissed.

(2.) Learned counsel for the petitioners has submitted that the petitioners are co-sharers in possession of the property in question and respondent No. 1/plaintiff has filed a suit for permanent injunction without impleading the present petitioners as parties. It is further submitted that the petitioners had moved an application under Order 1 Rule 10 read with Sec. 151 CPC for impleading them as parties to the suit but the trial Court vide order dtd. 19/4/2025 had dismissed the said application. It is argued that the impugned order dtd. 19/4/2025 is against law and deserves to be set aside and the application filed by the petitioners under Order 1 Rule 10 read with Sec. 151 CPC for impleading them as parties to the suit deserves to be allowed.

(3.) This Court has heard learned counsel for the petitioners and has perused the paper-book and finds that the impugned order is in accordance with law and deserves to the upheld and the present revision petition being meritless, deserves to be dismissed for the reasons detailed hereinafter.