JIWANI DEVI Vs. MURARI LAL

JUDGEMENT

(1.) Respondents No. 2 to 8 successors of Jiwan Ram filed this suit for partition and separate possession of the property in dispute against Murari Lal brother of Jiwan Ram and a preliminary decree was passed in their favour by the trial Court. In the appeal filed by Murari Lal petitioner, his sisters moved an application under Order 1, Rule 10, Civil Procedure Code, for being impleaded as party to the suit claiming that they were co-sharers in the suit property being the daughters of Sawan Ram which was rejected. Hence this revision by them.

(2.) So far as the question of impleading a party in the suit under Order 1, Rule 10(2) is concerned, a Division Bench of this Court laid down the following guide-lines in Arjan Singh others V. Kartar Singh and others, 1975 AIR(P&H) 184 :