MEHINDER SINGH SULLAR, J. - (1.) THE compendium of the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, respondent Nos.1 to 4 -plaintiffs Satwinder Singh son of Joginder Singh and others (for brevity "the plaintiffs"), have instituted the civil suit against remaining respondents No.5 to 14 -defendants No.1 to 10 Kuldeep Kaur w/o Gurdyal Singh and others, including petitioner -defendant No.11 Joginder Singh son of Chand Singh (for short "the defendants"), for a decree of declaration to the effect that, notwithstanding anything contained contrary to the plaintiffs in the revenue record or record of title, they are co -owners to the extent of 1/4th and 1/2 shares mentioned therein in the parcels of the land in dispute. They have also challenged the judgment & decree dated 16.10.1981 and resultant mutation No.2667, in pursuance thereof sanctioned in favour of Kuldeep Kaur defendant No.1 and the sale deeds dated 18.5.1987 & 20.5.1987 executed by her in favour of defendant Nos.3 to 6 as illegal, null, void and inoperative on the rights of the plaintiffs.
(2.) HAVING completed all the codal formalities, as soon as, the case was slated for rebuttal evidence and arguments, in the meantime, petitioner - defendant No.11 has moved an application (Annexure P1) to transpose him as plaintiff No.5. The trial Court dismissed the same, by virtue of impugned order dated 28.2.2014 (Annexure P2). Aggrieved thereby, the petitioner -defendant No.11 has preferred the present petition, invoking the superintendence jurisdiction of this Court under Article 227 of the Constitution of India.
(3.) AFTER hearing the learned counsel for the petitioner, going through the record with his valuable help and after considering the entire matter deeply, to my mind, there is no merit in the instant petition in this context.;