DYAL SINGH Vs. SUKHDEV SINGH AND ANOTHER

JUDGEMENT

(1.) Present revision petition is directed against the order dated 31.01.2017, passed by the trial court, whereby application filed by the petitioner under Order 1 Rule 10 CPC has been dismissed.

(2.) Learned counsel for the petitioner has assailed the order. According to him, petitioner is co-owner in the suit property bearing Khasra No.308 and he has constructed a house therein. Thus, applicant/ petitioner is a necessary party in the suit.

(3.) I have heard learned counsel for the petitioner and given careful thought to the facts of the case.