- (1.) Aggrieved by order dated 31.01.2012 Annexure P-4 passed by the trial Court, plaintiff Gurmail Singh has filed this revision petition under Article 227 of the Constitution of India to challenge the said order. By the said order, trial Court has allowed application Annexure P-2 moved by respondent No.3-Gurdev Singh for becoming party to the suit which has been instituted by plaintiff against respondents No.1 and 2 (School Education Board and a high school) as defendants.
(2.) Plaintiff has alleged that his actual date of birth is 17.11.1992 but has been wrongly recorded as 22.06.1992 in the record of the defendants. The plaintiff has sought declaration regarding correction of the said date of birth.
(3.) Respondent No.3 in his application alleged that he is complainant in a criminal case bearing FIR No.151 dated 27.09.2010 under Sections 302 and 201 read with Section 34 of the Indian Penal Code wherein plaintiff is one of the accused. The plaintiff has failed to get himself declared as juvenile in that case before the Juvenile Board and has, therefore, filed this suit to get benefit of being a juvenile and therefore, respondent No.3 being complainant in the aforesaid criminal case, is necessary party to the instant suit.;