CHARAN PAL SINGH Vs. OMWATI KOAK

JUDGEMENT

(1.) This is an appeal directed against the order dtd. 10/12/2018 passed by the learned Single Judge.

(2.) Insofar as the application preferred under Order I Rule 10 of the CPC is concerned, certain applicants therein [who are also the appellants before us i.e., appellant nos.2 to 9] sought impleadment in the suit, on the ground that they were in possession of the suit property.

(3.) As regards the application for setting aside the ex-parte preliminary partition judgment and decree dtd. 24/11/2017 is concerned, the said application was moved by appellant no.1 i.e., the original defendant.