ANJALI MITRA Vs. NISHI SEHGAL

JUDGEMENT

(1.) The petitioner before this court is a landlord plaintiff in a suit for eviction and is aggrieved by an order dtd. 06/07/2022 passed by learned Civil Judge Senior division 9th Court Alipore south 24 Parganas in Ejectment Suit 14 of 2021 allowing the prayer for addition of party filed by the applicant opposite party no2. The case of the petitioner may be summed up thus;

(2.) Learned advocate also draws attention to the letter dtd.24/12/1991 issued by Anjali Mitra the petitioner herein wherein she has made the following statement.

(3.) No person shall be added as a plaintiff suing without a next friend or as the next friend of a plaintiff under any disability.