SEWNARAYAN KHUBCHAND Vs. BAHUBALI ESTATES LTD. AND ORS.

JUDGEMENT

(1.) This Court is hearing this application under Article 227 of the Constitution of India as against the order No. 26 dated 28th May, 2013 wherein the learned 5th Bench of City Civil Court at Calcutta, in Title Suit No. 1076 of 1988 rejected the application for addition of party under Order 1 Rule X of the Civil Procedure Code (hereinafter called as the said Code).

(2.) The case of the petitioner as claimed in this petition can be summarized thus:

(3.) That suit ended in compromise as per settlement effected on 1990 between the parties. The three individuals formed a partnership firm along with others and that partnership became a Joint Stock Company named and styled as "Bahubali Estates Ltd." i.e. the plaintiff/opposite party (hereinafter called as the Company).