PRAMOD K. V. Vs. K. V. MEGHA

JUDGEMENT

(1.) The petitioners are the impleading applicant Nos.1 and 2 who had filed an application seeking to be impleaded as additional defendant Nos.2 and 3 before the trial Court by way of I.A.No.6 filed under Order I Rule 10 of C.P.C.

(2.) The applicants stated that defendant No.1 is the father of plaintiff and father of the proposed impleading applicants. The defendant No.1 was having two wives, while the plaintiffs are the children of first wife and the impleading applicants are the children of second wife.

(3.) It was further submitted in the affidavit filed in support of the application that they have equal share in the suit schedule property. The said application was objected to and objections were filed stating that no such fact of second marriage is forthcoming in the written statement filed by the defendants and that similar application filed by the defendants seeking to implead the proposed defendants who have not filed an application came to be rejected as per the order dtd. 19/2/2020.