NAZRIN @ NAZO Vs. MAHBUB

JUDGEMENT

(1.) Heard Mr. Harish Chandra, learned counsel for petitioner.

(2.) This petition under Article 227 of Constitution of India has been filed challenging the order dated 27.2.2020, passed by Civil Judge (S.D.) Ghaziabad, whereby impleadment application filed by petitioner in terms of Order I Rule 10 C.P.C. in Original Suit No. 92 of 2008 (Shakil son of Late Umardin Vs. Mahbub and Others) has been rejected.

(3.) It transpires from record that plaintiff respondent no. 9 Shakil filed a suit bearing no. 92 of 2008 under section 372 of Indian Succession Act for grant of Succession Certificate. In the aforesaid suit defendant respondent nos. 1 to 8 and 10 to 15 were arrayed as defendants. During the pendency of aforesaid suit, petitioner Nazrin filed an application under Order I Rule 10 seeking impleadment in the aforesaid suit on the ground that since applicant petitioner is the divorced wife of defendant no.7 Haji Khalil, therefore, she has interest in the suit property.