SANTOSH SHARMA @ CHHOTU SHARMA Vs. GULABA BAI

JUDGEMENT

(1.) The trial Court by its impugned order dtd. 30/4/2016 allowed the application under Order 1 Rule 10 CPC filed by respondents No. 8 and 9 directing impleadment of wife and daughter of defendant No. 2/respondent No. 2, against which this writ petition under Article 227 of the Constitution of India has been filed.

(2.) Learned counsel appearing for the petitioner would submit that respondents No. 8 and 9 are only wife and daughter of defendant No. 2 and, as such, they have no right, title and interest in the suit property; and husband of respondent No. 8 and father of respondent No. 9 is already on record as defendant No. 2 and, as such, neither they are necessary party nor proper party.

(3.) On the other hand, counsel for the respondents would support the order impugned.