UMA GUPTA Vs. MAHESH KUMAR PRAHLADKA

JUDGEMENT

(1.) The plaintiff, Shrimati Uma Gupta, for self and on behalf of all the owners and occupiers of premises No. 33A Jawaharlal Nehru Road, Calcutta-1, save and except the office bearers of CIC society, instituted the present suit against Mahesh Kumar Prahladka, the General Secretary of CIC society, an unregistered association, for self and on behalf of all persons claiming to be the members of the said society, inter alia, for framing of a scheme for management and administration of the common areas and facilities available at the said premises. The plaintiff of the said suit was presented before this Court and the said plaintiff obtained leave under Order 1, Rule 8 of the Code of Civil Procedure.

(2.) The notices were published once in The Telegraph and once in the Bartaman. Various applications for addition of parties were made and they were allowed from time to time.

(3.) The present application for addition of party being G.A. No. 2569 of 2004 is filed by nine persons for their addition as party defendants in the suit and for leave to contest the suit. The petitioners contained in the application that they are vitally interested in the subject-matter of the suit and the reliefs claimed there under as they are owners and occupiers of the said building.