ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties matter is taken up for final hearing.

(2.) Whether the principle of Plaintiff being dominus litus of his suit can be stretched to such an extent that it will circumscribe the power of a court to add a defendant is a short issue that arises in the present Petition.

(3.) Petitioner takes exception to the order dtd. 21/6/2022 passed by the Civil Judge Senior Division, Biloli on application below Exhibit 30 in R.C.S. No 209 of 2021. By that order application filed by the proposed defendant Nos. 9 and 10 to add them as defendants has been allowed.