LOY KENNETH DPENHA Vs. FAROOK CHAGLA

JUDGEMENT

(1.) Facts:

(2.) In the application the petitioner filed for his impleadment as the legal representative of his deceased mother, he showed the remaining children-that is his other brothers and sisters-as the respondents. The record does not reveal whether these other children have been put on notice. Eventually, that application allowed, the petitioner continued the eviction proceedings.

(3.) Later, in 2017, the other children, that is the respondents 2 to 4, applied under Order 1 Rule 10 of CPC to bring themselves on record as co- plaintiffs. Then, the petitioner opposed it. Despite the petitioner's resistance, the trial Court allowed the application: it permitted them to come on record as co-plaintiffs.