BRAJESH PRADHAN Vs. PREMLAL KORI

JUDGEMENT

(1.) Dismissal of an application under Order 1 Rule 10 CPC preferred by the petitioner No.1 herein, has impelled the petitioners to invoke supervisory jurisdiction of this Court under Article 227 of the Constitution.

(2.) Learned counsel for the petitioners is heard on the question of admission.

(3.) In a suit for declaration of title, restitution of possession and permanent injunction in respect of agricultural piece of land ending at the initial stage, an application under Order 1 Rule 10 CPC was moved by petitioner No.1 who claims himself to be husband of defendant No.1 contending that certain averments in the plaint especially the one contained in para- 3 are adverse to the interest of petitioners and are untrue and therefore, to protect the interest and his image from being tarnishing, the petitioner be impleaded as party in the said suit.