SHYAM LAL MITTAL Vs. SARLA MITTAL

JUDGEMENT

(1.) C .M. No.17823/2014 (u/O 1 Rule 10 CPC)

(2.) IT has been contended by the learned counsel for the applicant that he is the brother of respondent No.1/plaintiff and as the respondent No.1/plaintiff Smt.Sarla Mittal has died and there is a will purported to have been made by her in respect of the property in question in his favour, therefore, he may be brought on record by allowing the present application for impleadment.

(3.) I have considered the submission and have also gone through the record.