SUDESH KUMAR Vs. RAMJILAL AND OTHERS

JUDGEMENT

(1.) This order of mine shall dispose of three revision petitions i.e. Civil Revisions No. 7600 of 2015, filed by Sudesh Kumar, Civil Revision No. 7612 of 2015, filed by Sunder Lal and Civil Revision No. 7620 of 2015, filed by Ram Kumar. For the purpose of adjudication, facts are being taken from Civil Revision No. 7600 of 2015.

(2.) Present petition is challenge to the order dated 4.11.2015, passed by learned Civil Judge (Junior Division), Gurgaon, whereby application under Order 1 Rule 10 CPC, filed by the applicants/respondents, namely Ramji Lal, Bhoop Singh, Balbir, Dharamraj and Mangtu, was accepted for their impleadment as party to the suit.

(3.) Learned counsel for the petitioner submitted that main suit was filed by the petitioner for relief of permanent injunction against Municipal Corporation, Gurgaon so as to protect the possession as joint owner in respect of plot in dispute which was purchased by the petitioner vide sale deed dated 11.9.2006. After purchase of the plot, petitioner constructed a boundary wall and as plaintiff was apprehending threats against his possession from the defendant i.e. Municipal Corporation, Gurgaon, suit for permanent injunction was filed.