P.C. Tatia, J. - (1.) Heard learned counsel for the parties.
(2.) The appellant is aggrieved against the order dated 19th May, 2008 by which the trial court impleaded applicant Bhanwarlal as party defendant in the suit by allowing the application filed under Order 22 Rule 10 read with Order 1 Rule 10 CPC.
(3.) The dispute has chequered history as the plaintiff filed the suit for cancellation of the lease deed dated 09.01.1985 and decree dated 2nd June, 1994 wherein during the pendency of the suit lease deed was executed by defendant Hanuman Bux in favour of the applicant on 10th Dec., 2007. The applicant claimed that he is entitled to become party in the suit as there is collusion between Hanuman Bux defendant and the plaintiff and they want to oust the applicant Bhanwarlal. After considering facts in detail, the trial court held that applicant deserves to be impleaded as party -defendant.;