SUJAN SINGH Vs. PREMANANDA SATAPATHY

JUDGEMENT

(1.) Applicants seeking to be added as defendants in a suit under Order 1, Rule 8 CPC, have filed this revision Under Section 115; CPC against the order refusing such application

(2.) CLAIMING part of the land on which village Hangura is situated plaintiff filed a suit for permanent injunction against the villagers after obtaining permission under Order 1, Rule 8, CPC. Some of the villagers were made defendants to represent the village. On basis of 'notice published under Order 1, Rule 8 CPC, petitioners filed application for being added as parties. Application was filed or 30 -10 -1989, the date fixed in the notice.

(3.) RELYING on the decision of this Court reported in ILR (1979) Cut 174 : (Chintamani Mahasuar and Ors. v. Kasinath Mahasuar and Ors.) trial Court held that applicants not having been able to explain how their interest would be affected, rejected the prayer in the impugned order