DALIP SINGH Vs. ROOP SINGH

JUDGEMENT

(1.) AGGRIEVED from the order Dt. 7 6 1980 passed by the Senior Sub Judge, Mandi, the petitioner/plaintiff has filed this revision petition.

(2.) THE facts briefly are that the plaintiff (now petitioner) filed a suit on 27 10 1975, in the Court of Senior Sub Judge, Mandi, for a decree of declaration to the effect that he had perfected his title as an owner of the disputed land (described in the plaint) by adverse possession or in the alternative for declaration that he was entitled to the benefit of Rule 21 of the Himachal Pradesh Nautor Rules, 1954. Only State of Himachal Pradesh (now respondent No. 4) was a defendant and the suit was contested by the State denying the plaintiff's claim.

(3.) ON 17 12 1979, Roop Singh (now respondent No. 1) filed an application under Order 1, Rule 10 read with Section 151 C.P.C. praying that he along with his brothers Mani Singh and Kashmir Singh (now respondents 2 and 3) be impleaded as plaintiffs in the suit or be allowed to participate in the proceedings. This application was contested by the petitioner but the learned Senior Sub Judge vide his order Dt. 7 6 1980 allowed this application,