MIRA GUPTA Vs. DINESH CHAND

JUDGEMENT

(1.) Applicants Satish Chand Gupta, Kishan Chand Gupta and Avinash Gupta, all sons of late Sh. Prem Chand have filed the present application under Order 1 Rule 10, C.P.C. praying for being impleaded as defendants in the suit above captioned.

(2.) Suit is for partition, rendition of accounts and perpetual injunction.

(3.) Plaintiff as well as defendant Nos. 1 to 3 in the suit as also the applicants claim to be related to late Lala Prem Chand. It is the admitted case of the parties that late Lala Prem Chand had two wives namely, Raj Dulari Devi and Satya Devi. Applicants are the sons born out of the wedlock of Lala Prem Chand with his second wife Satya Devi. Plaintiff, Mira Gupta is the second wife of Subhash Chand, son of late Lala Prem Chand born from his first wife Raj Dulari Devi. Defendant No. 1 is the other son born from Raj Dulari Devi to Lala Prem Chand. Defendant No. 2 is the wife of defendant No. 1. Defendant No. 3 is the adopted daughter of late Subhash Chand.