PREMA AMRITHAM AIYER Vs. SUDHA VITTHAL AMARAPURKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties heard finally.

(2.) By this Petition under Article 227 of the Constitution of India, the Petitioner assails the legality, propriety and correctness of common order passed by learned District Judge, Pune on 4/1/2024, whereby the Application preferred by the Petitioner (Exhibit '49') and another Application preferred by Mr. Suresh Pandurang Ghodke (Exhibit '77') to implead them as the parties to RCA No. 324 of 2012 in the capacity of legal representatives of Marybai Moses Peter, the deceased Respondent, came to be rejected.

(3.) Shorn of the unnecessary details, the background facts leading to this Petition can be summarized as under: