BHUPINDER SINGH Vs. JAGRUP SINGH

JUDGEMENT

(1.) By this order, I propose to dispose of Civil Revision Nos. 4876 and 4877 of 1997, as common question of law based on similar facts arises in these petitions.

(2.) On 25th September, 1997, learned Additional Civil Judge, (Senior Division), Fatehabad passed two orders; one in Suit No. 319 of 4.2.1994 titled Jagrup Singh and Ors. v. Satnam Singh and Ors., and other in Suit No. 320 of 4.2.1994 titled Jagrup Singh and Ors. v. Richpal Singh and Ors..

(3.) Vide these orders the learned Civil Judge allowed the applications of the applicants moved under Order 1 Rule 10 of the Code of Civil Procedure seeking impleadment of the legal representatives of defendants No. 1 and 5 respectively in the respective suits.