BAJRANG LAL Vs. RAM LAL TANTIA AND ORS.

JUDGEMENT

(1.) THIS revision petition has been directed against the order dated 28.11.2008 passed by the Addl. Civil Judge (Sr. Divn.) Abohar whereby the application under Order 1 Rule 10 CPC for impleading the petitioner as a party has been dismissed.

(2.) AS per the averments made in the petition respondent No. 1 who is father of the petitioner filed a civil suit for declaration to the effect that he is owner of the suit land left by Smt. Geeta Devi as her sole surviving heir and further for declaration that Will dated 14.2.1971 is false and fabricated with a consequential relief by way of decree of permanent injunction restraining the defendant from alienating the said land in any manner by asserting themselves to be the owners of it as legal heirs of late Smt. Geeta Devi on the basis of mutation No. 432 sanctioned at the back of the plaintiff on the basis of false and fabricated Will.

(3.) THE trial Court after considering the respective contentions of the parties rejected the aforesaid application filed by the petitioner as. under: