ALARAKHAN HASSAN Vs. AMIR HUSSAIN ALADMIYA

JUDGEMENT

(1.) In a representative suit Filed under Order 1 Rule 8 of the Civil Procedure Code in 1961 two persons namely Kasambhai and Hyderkhan gave an application Ex. 127 under sub-rule (2) of Order 1 Rule 8 C. P. Code stating that they want to be added as parties. At that time they were not added as plaintiffs. Subsequently these two persons and two other persons who made application (Ex. 131) were ordered to be substituted as plaintiffs in place of the original plaintiffs. That order is now challenged in revision.

(2.) Sub-rule (2) of Order 1 Rule 8 G. P Code provides.

(3.) Sub-rule (2) of Order 1 Rule 10 C. P. Code reads as under :-