SURESH GURUWANI Vs. CHANDRAPAL GURUWANI

JUDGEMENT

(1.) This writ petition is directed against the impugned order dated 15.05.2019 passed by the trial Court directing the impleadment of the proposed defendants No. 9, 10 and 11 in the cause title of the suit at the instance of petitioner herein.

(2.) Mr. Agrawal, learned counsel for the petitioner/ defendant No. 2 would submit that the trial Court is absolutely unjustified in directing the impleadment of three persons as defendants No. 9, 10 and 11 as it runs contrary to the decision rendered by the Supreme Court in the matter of Amit Kumar Shaw and Another vs. Farida Khatoon and Another1.

(3.) I have heard the learned counsel for the petitioner/ defendant No. 2, considered his submissions made and went through the records with utmost circumspection.