SANTOSH TUKARAM PAWAR Vs. ARAJUDEVI RAJGOPAL JAJU

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the Counsels for the parties, heard finally.

(2.) By this petition under Article 227 of the Constitution of India, the Petitioners take exception to an order passed by the learned Ad-hoc District Judge - 3, Solapur, on 4 th November, 2016, on an application (Exhihit 11) for impleadment as a party appellant in Civil Appeal No.121 of 2015, whereby the prayer of the Petitioner to implead him as an appellant came to be rejected.

(3.) The background facts can be summarised as under: