SHEORAJ SINGH TYAGI Vs. PRATHAM TYAGI

JUDGEMENT

(1.) This revision is directed against an order of Smt. Indresh, the then Civil Judge (Sr. Div.)/ Fast Track Court, Ghaziabad dtd. 1/4/2021, granting an application for impleadment under Order I Rule 10 (2), Code of Civil Procedure.

(2.) Heard Mr. Aalok Kumar Srivastava, learned Counsel for the revisionists, Mr. Aishwarya Pratap Singh, learned Counsel appearing for opposite party nos. 1 and 2 and Mr. Awadhesh Kumar Mishra, learned Counsel appearing for opposite party nos. 6, 7 and 8. An attested xerox copy of the Trial Court record summoned, has been perused.

(3.) The applicants for impleadment, who are arrayed as opposite parties nos.1 and 2 to this revision, are minors. Opposite party no.1, Pratham Tyagi is aged about 8 years whereas opposite party no.2, Yug Tyagi is aged about 5 years. They have applied to be made parties to Original Suit no.890 of 2017 through their mother and next friend, Smt. Neha Tyagi. The minor's mother and their father, Ved Ratan Tyagi, are estranged.