N.S. VERLEKAR Vs. SAJRO BABI GAUDE

JUDGEMENT

(1.) HEARD Shri Ramani, Learned Counsel appearing for the petitioners, Ms. N. Pimenta, Learned Counsel appearing for respondents Nos. 1, 2 & 3 and Shri M. Salkar, learned Government Advocate for respondent no. 4.

(2.) RULE . Heard forthwith with the consent of the parties. Learned Counsel for the respondents waive service.

(3.) THE records reveal that the suit was filed by respondent no.4. The respondents nos.1 to 3 were not parties to the said suit. The petitioners, as such, had already filed their written statement in the said suit. Subsequently, respondents nos.1 to 3 filed intervention application in the suit filed by respondent no.4 which came to be allowed by order dated 1/07/2010 under Order 1, Rule 10(2) of the Civil Procedure Code. Thereafter, when the respondents nos.1 to 3 filed their written statement on 3/08/2010, the petitioners preferred the claim against the said respondents within a period of six weeks from the said date.