Amaresh Kumar Singh, J. - (1.) The non-petitioner No. 3 is not a necessary party to the present case. Therefore, it is not necessary to effect the service on the non-petitioner No. 3. The learned Counsel for the petitioners and the non-petitioners Nos. 1 and 2 agreed that the revision petition may be finally disposed of at this stage.
(2.) Heard the arguments.
(3.) This revision petition is directed against the order dated 7-5-1999 passed by the learned Additional Civil Judge (Senior Division) No. 1, Jodhpur in Civil Misc. Case No. 4/99 whereby the application filed by the petitioner under Order 19 Rule 2, C.P.C. was rejected.;