REGENT COMPUTRONICS PVT. LTD.

Madan Labana Appellant

V/S

Mohseen Bi And Others Respondents

Referred Judgements :-

SHYAMCHARAN BAGHEL V. JITENDRA SINGH GUPTA [REFERRED TO]
BENARAS BANK V. BHAGWANDAS [REFERRED TO]
KSHETRA MOHAN V. MOHD. SADIR [REFERRED TO]
DEPUTY COMMR HARDOS IN CHARGE COURT OF WARDS BHARAWAN ESTATE VS. RAMA KRISHNA NARAIN [REFERRED TO]
RAZIA BEGUM VS. SAHEBZADI ANWAR BEGUM [REFERRED TO]
PANNE KHUSHALI VS. JEEWANLAL MATHOO KHATIK [REFERRED TO]
SUBHASH CHAND GYAN PRAKASH VS. SHRIRAM GUPTA [REFERRED TO]
RICHARD LEE VS. GIRISH SONI AND ANR. [REFERRED TO]
PANKAJBHAI RAMESHBHAI ZALAVADIA VS. JETHABHAI KALABHAI ZALAVADIYA (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this miscellaneous petition under Article 227 of the Constitution of India the plaintiff has challenged the order dated 6.9.2017, whereby the respondent's application under Order 1, Rule 10 of the CPC for impleadment as defendant has been allowed.

(3.) Learned counsel appearing for the petitioner submits that the suit is for specific performance of the contract, therefore, in view of the Full Bench judgment of this Court in the matter of Panne Khushali and another v. Jeewanlal Mathoo Khatik and another reported in 1976 MPLJ 170 , co-owners are not required to be impleaded as they are neither necessary nor proper parties.

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MADAN LABANA Vs. MOHSEEN BI AND OTHERS

Referred Judgements :-

JUDGEMENT

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