ASHOK PAL SEN Vs. RAJ KUMARI AND OTHERS

JUDGEMENT

(1.) These Letters Patent Appeals are outcome of orders, dated 18th Nov., 2015, made by the learned Single Judge in OMPs No. 24 and 217 of 2015 in Civil Suit No. 4 of 2007, titled as Raja Ashok Pal Sen Vs. Raj Kumari Indra Maohindra and others , whereby applications under Order 1 Rule 10 of the Code of Civil Procedure (for short "CPC ") were determined and the applicants came to be impleaded as defendants in the Civil Suit (for short "the impugned orders ").

(2.) Suit for declaration was on the docket of this Court before the learned Single Judge. During the pendency of the suit, applications were moved by the applicants for arraying them as defendants in the suit, in terms of the mandate of Order 1 Rule 10 CPC.

(3.) The applications were resisted by the non-applicants, treated under Order 22 Rule 10 Civil Procedure Code and granted. Applicants have been arrayed as defendants.