GOPAL Vs. BHANWAR LAL

JUDGEMENT

(1.) An application has been filed on behalf of Shri Ram Niwas Dham Trust ('the Trust'), seeking impleadment as party respondent in the present revision petition.

(2.) The revision petition has been filed aggrieved against the order dated 20.11.2010 passed by Civil Judge (Senior Division), Shahpura, whereby the suit filed by petitioner under Section 6 of Specific Relief Act, 1963 ('the Act') has been rejected.

(3.) It is, inter alia, claimed by the applicant that the applicant has obtained decree for eviction against respondents Bhanwar Lal and Ors., which decree has been upheld by this Court by dismissal of S.B. Civil Second Appeal No. 271/2006 on 10.3.2008 and execution proceedings are pending before the competent court.