MAHILA MUNNI Vs. RAMHET

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution of India assails the interlocutory order passed by Civil Judge Class I, Pohri in case no. 4 -A/2013 on 22.07.2014, by which an application under Order 1 Rule 10 CPC of the respondent no. 3 and 4 herein has been moved.

(2.) LEARNED counsel for the petitioner is heard on the question of admission.

(3.) LEARNED counsel for the petitioner plaintiff opposing the impugned order has contended that the plaintiff being the dominus -litus is the sole person to decide, whom to implead and not to implead in a suit filed and in that respect cannot be dictated by respondent no. 3 and 4, who are rank outsiders.