- (1.) Allowed as prayed for. Main Case :
(2.) Plaintiff Hoshiar Singh has filed this revision petition under Article 227 of the Constitution of India assailing order dated 12.12.2011 (Annexure P-5), passed by learned Civil Judge (Senior Division), Sonepat, thereby allowing application (Annexure P-4) moved by respondents no.3 to 7 herein under Order 1 Rule 10 of the Code of Civil Procedure (in short - CPC) and thereby impleading respondents no.3 to 7 as party defendants to the suit instituted by petitioner against respondents no.1 and 2 only.
(3.) The petitioner's case is that he is owner in possession of the suit property. He also claimed adverse possession thereof. Petitioner sought injunction against respondents no.1 and 2/defendants from interfering in possession of the plaintiff-petitioner over the suit property and from demolishing the same and from dispossessing him therefrom except in due course of law.;