RAM MURTI DEVI Vs. PRAMOD KUMAR GUPTA

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India assails order dated 01.03.2007 of Learned Additional District Judge, whereby her application under Order 1 Rule 10 CPC was dismissed.

(2.) THE petitioner is the mother of plaintiff who had filed the suit against his father and one brother and two sisters for partition, rendition of accounts and injunction. In the said suit, the petitioner being the mother of the plaintiff and wife of defendant No.1 filed application U/O 1 Rule 10 CPC for impleadment and which came to be dismissed by the Learned ADJ vide the impugned order. Reasoning as under:-