Arun Bhansali, J. - (1.) HEARD learned counsel for the parties. The petitioner is aggrieved against the order dated 3.11.2007 passed by the trial court, where by the application filed by the petitioner under Order I, Rule 10 CPC has been rejected.
(2.) THE respondent -Kheenv Singh filed a suit seeking declaration and injunction against the Municipal Board, Sojat City and the Executive Officer, Municipal Board, Sojat City regarding Plot No. 122. The present application was filed by the petitioner inter alia claiming that as the petitioner has sought permission from the Municipality and has constructed windows towards disputed land, he has right of easement qua the said windows; made certain other allegation and sought impleadment as party defendant.
(3.) THE application was opposed by the respondent -plaintiff on several grounds. It was alleged that the application was mala fide.;