INDERJIT Vs. YASH PAL

JUDGEMENT

(1.) Plaintiff-petitioner filed a suit against respondent Yashpal for partition of property as detailed in the suit. One Darshan Kanta daughter of Sham Lal moved an application under Order 1 Rule 10 of the Code of Civil Procedure seeking her impleadment as defendant in the suit. Application was opposed. Trial Court, however, by its order dated 12.12.1996 allowed the application by passing the following order :

(2.) IN response to notice of motion, defendant has put in appearance.

(3.) IN view of the above, the revision is allowed, order under revision is set aside and the trial court is directed to dispose of the application under Order 1 Rule 10 of the Code filed by applicant Darshan Kanta afresh in accordance with law, by passing a speaking order. Parties through their counsel are directed to appear in the trial court on 22.9.1997. A copy of this order be sent to Miss Rajwinder Kaur, Civil Judge (Junior Division) Patiala for meticulous, compliance of the direction given hereinabove.