LAKHA SINGH Vs. GURDARSHAN SINGH

JUDGEMENT

(1.) LAKHA Singh plaintiff in the suit has filed the present revision petition being aggrieved from the order passed by the learned trial Court dated 29. 10. 1997. Vide this impugned order the learned trial Court allowed an application filed by one Gurdarshan Singh under Order 1 Rule 10 of the Code of Civil Procedure for impleadment as a defendant in the suit.

(2.) THE necessary facts are that Lakha Singh had filed a suit for specific performance and possession in regard to the land measuring 10 kanals 18 marlas as detailed in the plaint against one Fauja Singh. The suit was founded on the agreement to sell. During the pendency of the suit the present application was filed by Gurdarshan Singh on the allegations that the defendant Fauja Singh had entered into an agreement to sell dated 31. 5. 1994 in favour of the applicant had also received a sum of Rs. 45,000.00 as earnest money. The allegation further was that the plaintiff and the defendant in the suit are colluding with each other in order to frustrate and defeat the rights of the plaintiff in regard to the same land which happens to be subject matter of the suit, It remains undisputed that such an application dated 20. 11. 1995 was filed by the applicant earlier, but was withdrawn unconditionally vide order dated 5. 2. 1996. said application was also for being impleaded as a party to the proceedings, but was not pressed. Thereafter the applicant has already filed a suit for specific performance and possession of the same property vide agreement dated 31. 5. 1994. The said suit is also pending before the same Court.

(3.) FROM the rival contentions raised on either side it is clear that parties had been entering into multifarious litigation basically about the same subject matter. The agreement to sell does not create any interest in the property and it is also equally correct that the presence of the applicant should be necessary before the trial Court in order to do effective and complete adjudication between the parties. In support of his arguments while the learned counsel for the petitioner relied upon a judgment of this court in Civil Revision No. 3907 of 997 Jaspal Kaur v. Hazara Singh and Anr. , (1988-1)118 P. L. R. 676, there the counsel for the respondents has relied upon the case of Rajinder Singh v. Jaswant Singh, 1997 P. L. J. 68.