LAWS(PAT)-2010-3-280

BHARAT PETROLEUM CORPORATION LTD. Vs. DHRUBSHANKAR PRASAD NARAYAN SINGH S/O LATE OPP. PARTIES VISHWANATH PRASAD NARAYAN SINGH

Decided On March 17, 2010
BHARAT PETROLEUM CORPORATION LTD. Appellant
V/S
Dhrubshankar Prasad Narayan Singh S/O Late Opp. Parties Vishwanath Prasad Narayan Singh Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned counsel for opposite party nos. 2 to 4, 6 to 8 and 11 to 13.

(2.) This civil revision has been filed by all the three defendants-petitioners challenging order dated 28.11.2007 by which learned Subordinate Judge, III, Patna has allowed the intervenor application of opposite party nos. 11 to 13 dated 29.3.2007 and impleaded them as co-plaintiffs in Eviction Suit no. 16 of 2000.

(3.) The aforesaid suit was filed by the original plaintiffs-opposite party nos. 1 to 10 for eviction of the defendants-petitioners from the suit premises on the ground of expiry of fixed period of lease dated 24.2.1992 as according to the plaintiffs the said lease had expired on 31.8.1997 whereas according to the defendants it was to expire on 31.8.2002. Admittedly the owners of the suit premises were the original plaintiffs-opposite party nos. 1 to 10 and the defendants-petitioners were their tenants as per the aforesaid deed of lease.