ARUN KUMAR MALHOTRA Vs. RAJ KUMAR MALHOTRA

JUDGEMENT

(1.) IN this Civil Revision Petition filed under Article 227 of the Constitution of INdia prayer is for setting aside the order dated 11.3.2006, passed by the Court of Civil Judge (Junior Division), Hisar, on an application filed by respondent No.1, under Order 22 Rule 2 of the Code of Civil Procedure, 1908, for impleading him as the legal representative of deceased plaintiff Dr. Sardari Lal Malhotra.

(2.) THE learned trial Court after considering the matter allowed the said application. No error or any illegality has been pointed out by the learned counsel in the aforesaid order. No prejudice has been caused to the petitioner. No ground to interfere in exercise of the jurisdiction under Article 227 of the Constitution has been made out. THEre is no merit in the revision petition. THE same is dismissed.