AMIT ARORA Vs. MUNICIPAL CORPORATION SHIMLA

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is directed against the order dated 18.11.2013 passed by learned Civil Judge (Junior Division), Court No. VI, Shimla in case No. 49/1 of 13 whereby the application filed, under Order 1 Rule 10 read with section 151 CPC, for impleading the respondents No. 2 & 3 as defendants in the suit has been allowed.

(2.) I am not inclined to go into the merits of the case, because admittedly there are number of cases already pending between the present petitioner and respondents No. 2 and 3 herein and therefore, their impleadment or non -impleadment virtually has no effect on the claim set up by the petitioner.

(3.) NO doubt, the parties are to be solely blamed for the same, however, even then the court cannot be oblivious to the plight pointed out by the parties. The pendency of the suits in different courts not only results in incurring of more cost, more time and efforts and even makes the conduct of several actions inconvenient while the proceedings of the similar nature, if brought before a single court having both territorial and pecuniary jurisdiction would be more convenient as it would save the parties from unnecessary delay and expenses and would also facilitate the court in understanding the precise controversy in issue.