SOHAN LAL Vs. SURAJ BHAN

JUDGEMENT

(1.) THIS petition has been directed against the order dated 24. 3. 1998 passed by Additional Civil Judge (SD) Narwana. By this order, the learned trial court has allowed the application filed by the one Parshotam Dass under order 1 Rule 10 CPC for getting himself impleaded as a co-defendant.

(2.) MR . Dua, the learned counsel appearing on behalf of the petitioner-landlord submits that there was no contract whatsoever between the petitioner and said Parshotam Dass and infact the petitioner had let out this shop to defendant Suraj Bhan. He further submits that the shop in question was never let out to this Parshotam Dass. He also submits that the plaintiff was the master of the suit and applicant could not be impleaded as a party against his wishes.