- (1.) A lease agreement was executed between the Plaintiff-Petitioner and Defendant-Respondent No. 1 in the year 1967 for a period of 30 years for a land measuring 9600 Sq. feet situate at district Farrukhabad on monthly rent of Rs. 225/- . The lease expired in the year 1997. The Respondents, however, did not vacate the premises which compelled the Plaintiff-Petitioner to file a civil suit No. 518 of 1997 (Rejendra Prasad v. Indian Oil Corporation Ltd.) before the Court of Civil Judge (Junior Division) Farrukhabad.
(2.) The trial of the suit proceeded and reached at a stage whereby statement of the Plaintiff was over. An application has been filed by Respondent No. 2 for being impleaded as a party in the said suit. His claim for seeking impleadment is based on the fact that he is running the petrol pump on behalf of Respondent No. 1 in term of the agreement executed in this behalf on 31.8.1995. Further pleading is that he is dealing with the Indian Oil Corporation in running of the said petrol pump. His application was considered by the trial court and rejected vide order dated 30.10.2007. Aggrieved against the aforesaid order, Respondent No. 2 preferred a revision before the District Judge, Farrukhabad, who vide judgment and order dated 14.12.2007 allowed the revision and directed the trial court to hear the parties again and pass orders in accordance with law.
(3.) The findings of the revisional court is subject matter of challenge before this Court.;