(1.) Plaintiff is in revision assailing the order dated 5.10.2013 (P3) passed by the learned Civil Judge (Jr. Div.) Mohindergarh whereby application under Order 1 Rule 10 Code of Civil Procedure moved by his sister-in-law Alka for her impleadment in a partition suit has been allowed.
(2.) The dispute is with regard to property left behind by Chandgi Ram. One of his sons Kailash Chand had filed a suit for partition against his brother Brishbhan and LRs of his other deceased brother Mahabir Parshad and sister Gita Devi on the basis of equal share in inheritance. During the pendency of the suit, the wife of one of the sons Brisbhan, namely Alka filed an application under Order 1 Rule 10 Code of Civil Procedure for impleading herself with the plea that on the basis of registered Will dated 8.7.1996 executed by deceased Chandgi Ram during his lifetime bequeathing his entire property upon her, she is the absolute owner of the property. The said application has been allowed by the learned trial Court vide impugned order.
(3.) After hearing learned counsel for the petitioner, I find that the approach of the learned trial Court cannot be faulted with since the same is to avoid multiplicity of litigation between family members. Dismissed.