VIRENDRA KUMAR SHUKLA Vs. PRABHAT SONI

JUDGEMENT

(1.) HEARD on admission.

(2.) ORDER dated 6.9.2013 passed by the Third Civil Judge, Class II, Jabalpur in Civil Suit No. 153 -A/2012 is being assailed vide this petition under Article 227 of the Constitution of India; whereby, an application preferred by the petitioner under Order 1 Rule 10 of the Code of Civil Procedure 1908 seeking impleadment in the civil suit, has been rejected.

(3.) PETITIONER claiming himself to be the owner of the suit property on the basis of Will executed in his favour by Duli Chand filed an application under Order 1 Rule 10 of CPC seeking impleadment in the suit.