SONIA SINGH Vs. MANMOHIN KAUR AND ORS.

JUDGEMENT

(1.) BY this petition, the petitioner has assailed order dated 18th November, 2009 whereby her application under Order 1 Rule 10 CPC to be impleaded as a party in a suit filed by the respondents was dismissed.

(2.) THIS Court in CM(M) No. 119/2010 has already observed that the order passed by the learned ADJ was within its jurisdiction and did not suffer from infirmity.

(3.) I find that the order of the trial Court is self speaking and perfectly justified. The petition is hereby dismissed.