MIYANA NOORMAHMAD HAJIBHAI MANEK Vs. Q MBHAI USMANBHAI

JUDGEMENT

(1.) BY way of this petition under Article-227 of the Constitution of India, the petitioner seeks to challenge the order passed by Addl. Civil Judge, Surendranagar dated 7/4/2007 below Exh.36 preferred by the petitioner herein for being joined as a party defendant in Civil Suit No.61/1998 filed by respondent nos.1 to 5.

(2.) FACTS shortly stated be thus �

(3.) ON the other hand Mr.A.B.Ghateshvrya, learned Counsel appearing for the respondents opposed this petition submitting that no error, much less an error of law could be said to have been committed by the Court below in rejecting the application of the petitioner for being joined as a defendant in the suit warranting any interference at the end of this Court in exercise of supervisory jurisdiction under Article-227 of the Constitution.