MOHINDRA SINGH Vs. GODAN

JUDGEMENT

(1.) This application under Order 1 Rule 10 of the Civil Procedure Code (hereafter referred to as the Code) has been moved by the applicant for impleading it as a party to the suit and allows it to file written statement or the counter claim in the suit.

(2.) Brief facts giving rise to the filing of the present application are that the plaintiffs have instituted a suit against the defendants under Sec. 92 of the Code for appointment of new Trustees of Gurudwara Guru Granth Sahib, Bhuntar, and its properties and vest its management in the so appointed Trustees, directing the defendants to deliver possession of the Trust properties in their possession to the new Trustees, directing defendant No. 1 Uttam Singh (since deceased), represented by his Legal Representatives, to render the accounts of the properties of the said Gurudwara and for framing the scheme for proper management of the Gurudwara and the properties belonging to it. The suit was entertained by the Court after grant of requisite permission to the plaintiffs vide order dated 26.9.1997.

(3.) Defendants No. 1(i) to 1(v) and 4 and 5 and defendants No. 7 to 13 have filed written statements. The first set of the defendants i.e. defendants No. 1(i) to 1(v), 4 and 5 have disputed the claim of the plaintiffs whereas defendants No. 7 to 13 have admitted the claim as made out in the plaint.