ASHWANI SOOD Vs. KAMAL SOOD

JUDGEMENT

(1.) Dispute relates to the estate of Purshotam Dass who died on 21.10.1989. Plaintiff filed a suit claiming succession on the basis of Will alleged to have been executed by the deceased on 9.8.1984. Plaintiff impleaded one of the sons Amit Sood as defendant and Amritsar Improvement Trust as proforma defendant. Amit Sood is contesting the Will set up by plaintiff on the ground that the deceased had executed a Will earlier to the one set up by the plaintiff. During the course of the suit Kamal sood, another son filed an application for being impleaded as a party to the suit. His application has been allowed by the trial Court as the trial Court is of the view that since the matter with regard to succession of the deceased is involved in the suit, all the natural heirs are necessary parties to the suit. Plaintiff has challenged the said order by way of this civil revision. Learned counsel for the petitioner states that the trial Court acted illegally in exercise of its jurisdiction in allowing the application of Shri Kamal Sood for being impleaed as a defendant. In support of this, he relies on Rohi Ram and others v. Mukhtiar Kaur and others,1986 1 PunLR 303. I have carefully gone through the fact, of Rohi Ram's case and find that the same are not applicable to the facts of the present case; No ground for interference. Dismissed.