- (1.) In this revision petition filed under Article 227 of the Constitution of India, challenge is to order dated 24.05.2012 (Annexure P- 1), passed by learned Civil Judge (Junior Division), Rajpura, thereby dismissing application moved by the petitioners under Order 1 Rule 10 of the Code of Civil Procedure (in short CPC) for impleading them as party to the suit, which has been instituted by respondents no.1 to 4 against respondents no.5 to 12.
(2.) Both the parties including the petitioners appear to be descendants of common ancestor Bachan Singh. Petitioners have alleged that petitioners no.1 and 2 are daughters of Bachan Singh, whereas petitioners no.3 to 5 are sons and legal heirs of another deceased daughter of Bachan Singh. Accordingly, petitioners claimed to be necessary party to the suit, in which consent decree suffered by Bachan Singh is under challenge.
(3.) Application moved by the petitioners was resisted by the plaintiffs. Learned trial court, vide impugned order Annexure P-1, dismissed the application moved by the petitioners, who have, therefore, filed this revision petition to challenge the said order.;