- (1.) THE crux 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 No.1 -plaintiff Kuldip Singh son of Jagdev Singh (for brevity "the plaintiff") has instituted the civil suit (Annexure P2), for a decree of possession by way of specific performance of the agreement of sale dated 12.2.2007 against respondent No.2 -defendant Tek Singh son of Wasakha Singh (for short "the defendant"). The defendant contested the claim of plaintiff, filed the written statement (Annexure P3), stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.
(2.) DURING the pendency of the suit, petitioner The Guruharsahai Primary Co -operative Agriculture Development Bank Limited (third party) (in short "the petitioner -Bank") has moved an application (Annexure P4) for impleading it as a party (defendant) in the main suit under Order 1 Rule 10 CPC. The plaintiff refuted its prayer, filed the reply (Annexure P5), strongly denied all the allegations contained in the application and prayed for its dismissal.
(3.) TAKING into consideration the facts and entire material on record, the trial Court dismissed the application (Annexure P4) of petitioner -bank under Order 1 Rule 10 CPC, by virtue of impugned order dated 31.1.2014 (Annexure P1). Aggrieved thereby, the petitioner -Bank has preferred the present petition, invoking the superintendence jurisdiction of this Court under Article 227 of the Constitution of India.;