BALJIT SINGH Vs. MANJIT SINGH AND ORS.

JUDGEMENT

(1.) THIS revision -petition is directed against the order dated 17.01.2009, (Annexure P -3), rendered by the Court of Additional Civil Judge (Senior Division), Talwandi Sabo, vide which it dismissed the application under Order 1 Rule 10 read with Section 151 of the Code of Civil procedure, filed by Baljit Singh, subsequent vendee, for impleading himself as a party to the suit.

(2.) THE plaintiff filed a suit for permanent injunction, against the defendants, restraining them from interfering into his possession over the suit property.

(3.) AFTER hearing the Counsel for the parties, on the application under Order 39 Rules 1 and 2 read with Section 151 of the Code of Civil Procedure, the trial Court directed the parties, to maintain status -quo regarding possession over the property, in dispute.