MAGAN LAL Vs. KANCHHEDI LAL

JUDGEMENT

(1.) THE present petition under Article 227 of the Constitution of India assails the interlocutory order dated 19.09.2014 passed in Civil Suit No.84 -A/2013 by First Civil Judge Class -II, Ashoknagar, whereby an application under Order 1 Rule 10 of the Code of Civil Procedure preferred by respondents 2 to 7 for impleading them as party in the suit filed by the petitioner herein, has been allowed.

(2.) LEARNED counsel for rival parties are heard on the question of admission.

(3.) IN a suit for a decree of declaration of title alongwith prayer for restoration of vacant possession of the suit property based upon the alleged Will executed in favour of the plaintiff/petitioner herein, an application was moved u/O 1 R.10, CPC by respondents 2 to 7 praying for impleading them as party. Respondents 2 to 7 in their application contended that alongwith the plaintiff and defendant, they were also legal heirs of Ashrafi Bai, who expired on 11.10.2013.