KULDIP SINGH Vs. HARI CHANDER

JUDGEMENT

(1.) This revision is directed against the order of the trial Court dated June 11, 1990, whereby the application filed by the plaintiff to implead the legal representatives of Sham Sunder, deceased defendants was dismissed.

(2.) The plaintiff filed the suit for the recovery of Rs. 60,000/- with interest on June 9, 1987.

(3.) The learned counsel for the petitioner submitted that the application dated November, 11, 1989, was filed within limitation and, therefore, the same should have been allowed under Order 1 Rule 10, Code of Civil Procedure. In support of the contention, the learned counsel relied upon Shantadurge Temple v. M.F. Jose, 1976 AIR(Goa) Daman and Diu 54.