NABISAB Vs. LALSAB

JUDGEMENT

(1.) The application for impleading has been allowed by the impugned order.

(2.) The proposed defendants contended that they were the wife and children of Huchasab Sannamani and since the entitlement of Huchasab Sannamani was sought to be adjudicated in the suit, they were necessary parties.

(3.) This application was opposed on the ground that the assertion of proposed defendants that they were the wife and children of Huchasab was disputed and this issue was pending adjudication in RSA No.1467/2011.