MAHANT SANT SARUP Vs. KALYAN SINGH

JUDGEMENT

(1.) THIS order will also dispose of Civil Revision No 3383 of 1986, as the question involved is common in both the cases.

(2.) TWO ejectment applications had been filed by Akhara Braham Boota through Mahanat Sant Sarup against two tenants Dr. Kalyan Singh and Jagdish Singh separately. Mahant Ravinder Dass moved an application under Order 1, Rule 10, Civil Procedure Code, for impleading him as party to the said petitions. This was contested on behalf of the landlord. However, the learned Rent Controller, came to the conclusion that Mahant Ravinder Dass was a necessary party and thus, allowed his application. Dissatisfied with the same, the landlord has filed these petitions in this Court.