MISS GITANJALI HARICHANDAN Vs. CHINTAMANI HARICHANDAN

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner and Learned Counsel for the Opp. Parties.

(2.) IN this Writ Petition the Petitioner assails the Order Dated 18.8.2012 passed by Learned Civil Judge (Sr. Division), Khurda, in C.S. No. 148/2011 rejecting her application under Order 1, Rule 10(2) read with Section 151 of the Civil Procedure Code, 1908 (hereinafter referred to as the "Code" for brevity)

(3.) IT is further submitted by the Petitioner that in absence of the Petitioner if the suit is decreed in favour of the Plaintiff then Defendant No.2 shall definitely drag the Petitioner to the Court of law for return of the sale price. Therefore, she submitted that her presence is not only required to avoid multiplicity of proceeding but also for complete adjudication of the suit.