BHARAT BHUSHAN Vs. HIRA

JUDGEMENT

(1.) Bharat Bhushan plaintiff (petitioner herein) filed suit for possession of land measuring 182 kanals 14 marlas situated in the revenue estate of village Kahan Chandwala, Tehsil and District Ferozepur against Smt. Hira wife of Roland D. Camp resident of BURL STRASEE, 5/411/3012 BERN Switzerland and others. In the suit, Sunil Samuel son of Smt. Hira wife of Roland D. Camp was also impleaded as defendant No. 12.

(2.) In the written statement filed by Smt. Hira to the amended plaint she objected that Sunil Samuel had been as party to the suit without permission of the Court.

(3.) Plaintiff Bharat Bhushan moved an application under Order 1 rule 10 Civil Procedure Code for impleading Sunil Samuel as party to the suit. It was alleged that without impleading Sunil Samuel, the suit could not be effectively decided. It was prayed that Sunil Samuel be allowed to be impleaded so that the objection of defendant Smt. Hira was met and also the interest of justice was advanced.