DHARAM SINGH KAPOOR Vs. HIRA CHAND

JUDGEMENT

(1.) By way of instant petition, the petitioners have assailed the order dtd. 23/6/2023 passed by learned Civil Judge, Manali, District Kullu, H.P. in Civil Suit No. 59 of 2018 titled Hira Chand and others vs. Om Prakash and others, whereby the application of the petitioners herein for impleadment as party defendants under Order 1 Rule 10 of the Code of Civil Procedure has been dismissed.

(2.) Plaintiffs (respondents No. 1 to 3 herein) have filed Civil Suit No. 59 of 2018 before the learned Civil Judge, Manali, District Kullu, H.P. for the following relief:-

(3.) Initially, respondent No.4 herein was impleaded as defendant, however, during the pendency, respondents No. 5 to 10 herein were also impleaded as defendants on the asking of plaintiffs and the plaint was also amended.