ARUN BHUSAN GUHA Vs. AMAL ROY

JUDGEMENT

(1.) THIS application under Article 227 of the Constitution of India is directed against an order being No. 87 dated 16th november, 2006 by which the opposite party no. 2 was added as co-plaintiff in the suit. By the said order, the defendants' application under Section 151 of the Code of Civil procedure for dismissal of the suit and/or for rejection of the plaintiff's application for temporary injunction, was also rejected by the learned trial Judge.

(2.) THE propriety of the said order is under challenge in this revisional application at the instance of the defendants/petitioners herein.

(3.) LET me now consider as to how far the learned Trial Judge was justified in passing the impugned order in the facts of the instant case.