WAZIR KHAN Vs. NARESH KUMAR AND ANOTHER

JUDGEMENT

(1.) The application under Order 1 Rule 10 CPC filed by the petitioner has rightly been declined by the trial court as the respondent No.1, who is plaintiff, is dominus litus and has every right to choose a person against whom he wants to pursue his remedy of a civil wrong. The petitioner cannot dictate to the plaintiff that he be impleaded as a party even though he may have some justifiable reason to do so.

(2.) No ground to interfere.

(3.) Dismissed.