L. N. Mittal, J. - (1.) C. M. No. 15577-C-II of 2012. Allowed as prayed for. C. M. No. 15578-C-II of 2012 : Application is allowed and Annexures P-1 to P-3 are taken on record, subject to all just exceptions. Main Case : Plaintiff Jaspal Singh has filed this revision petition under Article 227 of the Constitution of India to challenge order dated 27.03.2012 (Annexure P-4), passed by learned Civil Judge (Junior Division), Ludhiana, thereby dismissing application (Annexure P-2) filed by the plaintiff petitioner under Order 1 Rule 10 read with Order 6 Rule 17 of the Code of Civil Procedure (in short - Civil Procedure Code) seeking to implead additional defendants to the suit and also seeking to amend the plaint.
(2.) Plaintiff-petitioner has filed suit against respondents defendants vide plaint (Annexure P-1) for mandatory injunction directing the defendants to pay Rs.span 25,000/- by way of damages to the plaintiff for causing his defamation on 27.06.2005 in Village Panchayat.
(3.) In application (Annexure P-2), the plaintiff alleged that Teja Singh etc. (mentioned in the application and sought to be impleaded as defendants no.4 to 10) have forged and fabricated a resolution against the plaintiff and the said resolution has been produced in evidence by defendants no.1 to 3, but later on, two members of Panchayat affirmed affidavits depicting that the resolution has been forged. Complaint under Sections 195 and 340 of the Code of Criminal Procedure (in short - Cr.P.C.) has also been filed by the plaintiff. Accordingly, plaintiff sought implement of Teja Singh etc. as defendants no.4 to 10 along with amendment of plaint.;