- (1.) Heard Sri Manish Goyal, learned Counsel for the petitioner Sri Kesheri Nath Tripathi, Senior Advocate assisted by Sri H.P. Pandey learned Counsel for the respondent are present. Petitioner has filed this petition challenging the order of Court of first instance dated 24.9.2011 and the revisional order dated 25.5.2014. The Court of first instance by the impugned order dated (sic.) has rejected the application of the petitioner under Order I, Rule 10, C.P.C. for impleadment and the said order has been affirmed by the Revisional Court.
(2.) The submission of Sri Goyal is that the property in dispute belongs to the petitioner and that the plaintiff respondent No. 1 has no locus standi to maintain a suit for eviction of defendants No. 2 and 3 from the said property. He further submits that in case the said suit is decreed, the plaintiff respondent No. 1 would be put in possession which would adversely affect the right of the petitioner over the said property.
(3.) The suit in question has been filed by plaintiff respondent No. 1 for recovery of possession of the suit land against the defendant respondents No. 2 and 3 alleging them to be the tenants of the same.;