GORKHU Vs. KAILASH CHAND

JUDGEMENT

(1.) Heard.

(2.) Petitioners herein are the defendants before the learned trial Court in Civil Suit No.33 of 2015. During the pendency of the suit, plaintiffs (respondents No.1 to 3 herein) preferred an application under Order 1, Rule 10 of the Code of Civil Procedure for impleadment of one Shri Amaru as proforma defendant in addition to the proforma defendants already impleaded.

(3.) Ground on which impleadment of Shri Amaru was sought was that he was also recorded as one of the co-sharer in the suit land along with the plaintiffs and already impleaded proforma defendants. His two brothers, who were also similarly situated, were also already impleaded as proforma defendants No.23 and 24. It was on such premise only that the impleadment of Shri Amaru was sought.