- (1.) Dismissal of an application under Order I Rule 10 read with Section 151 CPC filed by the applicant-petitioner to implead him as one of the defendants, has resulted in filing of this revision petition.
(2.) A suit for specific performance of agreement to sell dated 5.3.2009 is pending adjudication between Randeep Singh alias Randeep Lathar, beneficiary of the agreement and other defendants who have claimed right, title and interest in the suit land.
(3.) Concededly, the applicant is neither a party to the agreement to sell under adjudication in the suit nor is a privy to any of the parleys held resulting in coming into existence of the said agreement to sell. If the petitioner-applicant has any right, title or interest to profess in the land for which there is no supporting material available on the file at this stage, he is not debarred from taking the course open to him to file his separate litigation against the concerned parties, against whom, he claims relief. This suit cannot be made a battle ground for non-parties because such a venture would not only blur the real matter in controversy amongst the parties in litigation in this suit but would also create confusion and uncertainty which would de-focus the matter in controversy needing adjudication.;