KAMLA MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE trial Court finding that the non -applicant No. 2 was a party in the proceedings pending before the Revenue Court granted his application filed under Order 1 Rule 10 CPC for being joined as a party defendant. Being dissatisfied by the said order, the plaintiff has filed this revision petition.

(2.) SHRI Kotecha, learned counsel for the applicant states that the plaintiff being dominus litis is entitled to join only those parties against whom he claims the relief and Court can not force him to join any other person as a party. Counsel for the non -applicants have opposed the revision.