KRISHAN KUMAR Vs. SUMITRI DEVI

JUDGEMENT

(1.) The petitioner-plaintiff is aggrieved of the order dated 23.07.2013, whereby, an application filed by respondent No.1 under Order 22 Rule 10 read with Section 151 Code of Civil Procedure being subsequent transferee, has been allowed.

(2.) Mr. Vivek Lamba, learned counsel for the petitionerplaintiff submits that previous to the passing of the impugned order on the application filed under Order 22 Rule 10 of the Code of Civil Procedure, respondent No.1 filed identical application for impleading defendant in the main suit, which was dismissed in default.

(3.) Application for restoration was also dismissed. He further submits that there is no provision to seek restoration of the misc.application.