GURSANGAT SINGH Vs. GENERAL PUBLIC

JUDGEMENT

(1.) By this petition, the petitioners challenge the order passed by the learned Civil Judge (Junior Division), Malerkotla, (Annexure P-6), vide which the application filed by respondent no. 2 under Order 1 Rule 10 CPC has been allowed and she has been consequently impleaded as defendant no. 2 in the suit instituted by the late mother of the present petitioners, Gurdan Kaur (during the pendency of which she died).

(2.) The suit was instituted by Gurdan Kaur seeking a declaration that her son, Malkit Singh, be declared to have suffered a "civil death", he not having been heard of for a period of 18 to 19 years.

(3.) In the said suit, the only person "impleaded" originally by the late plaintiff was the General Public.