GURDEV SINGH Vs. SURJEET SINGH

JUDGEMENT

(1.) This is a revision - petition against the order dated 30.1.1996, passed by Additional Civil Judge (Senior Division), Sangrur, vide which the learned trial Court dismissed the application of the petitioners. In the aforesaid application, a prayer was made by the petitioners that they may be impleaded as defendants in a suit filed by plaintiffs Surjeet Singh etc.

(2.) It was averred by the applicants-petitioners in their application that they were in possession of the suit land as owners. In the Jamabandies for the year 1967-68 and 1972-73, the possession of the community of the applicants-petitioners is shown but the plaintiffs-respondents, in connivance with the revenue authorities have changed the entries and the same are not binding upon them. It was further averred that the plaintiff-respondents have intentionally not joined the applicants-petitioners as defendants and had concealed some important facts for ulterior motive. It was also alleged in the application that the applicants had interest in the suit land and as such they were required to be impleaded as defendants in the suit filed by plaintiffs Surjeet Singh etc.

(3.) The application of the petitioners (applicants) was opposed by the plaintiffs (respondents) on the ground that since the plaintiffs has no threat from the applicants to their land, they were not made as necessary parties.