CHANDRAKANTA Vs. MUKESH

JUDGEMENT

(1.) THIS revision petition stems from an order dated 6.8.92 passed by the 11th Additional Judge to the Court of District Judge, Indore in C.O.S. No. 57 -A of 1991 whereby the prayer of the present applicant for joining her as a party to the litigation under O. 1, R. 10 CPC has been disallowed. A further prayer for restraining the plaintiff from realising 1/8th portion of the rent has also been disallowed. 1976 JLJ 84 (FB) and 1985 JLJ 191 relied on. Revision dismissed.