DARSHAN SINGH,J. - (1.) The present revision petition has been preferred against the order dated 14.08.2013 passed by the learned Civil Judge (Junior Division), Rewari, whereby the application moved by respondents No.1 & 2 under Order 1, Rule 10 read with Section 151 of the Code of Civil Procedure, 1908 (hereinafter called the 'CPC') for impleading them as party to the suit has been allowed.
(2.) Learned counsel for the petitioner-plaintiff contended that respondents No.1 & 2 were neither the necessary party to the suit nor any relief was claimed against them by the petitioner. They were not even proper party to the suit. They were also not the co-sharer in the land in question. The petitioner-plaintiff has purchased the suit land vide separate sale deed, so the presence of respondents No.1 & 2 was not required at all. Thus, he contended that the impugned order is illegal.
(3.) I have duly considered the aforesaid contentions.;