SOHAN LAL Vs. LEKH RAM & OTHERS

JUDGEMENT

(1.) The plaintiff/petitioner herein, instituted a suit for rendition of a decree, of, permanent prohibitory injunction, visavis, the suit Khasra Numbers, besides, also prayed for rendition, of, a decree, for mandatory injunction, visavis, the suit Khasra Numbers. The defendants/respondents herein, in, their writtenstatement contended, that the suit land is joint interse the plaintiff, and, the defendants. They also raised an objection qua the suit being bad for nonjoinder, of, necessary parties, in as much as, as one of the brothers' of the defendants, who, also alongwith the parties at contest, though hence jointly owning the undivided suit property his rather, remaining unimpleaded, despite, his being both a proper, and, a necessary party, in the lis.

(2.) Even though the aforesaid objection, devolving, upon the suit, hence being bad for nonjoinder, of, necessary parties, was taken at the earliest, yet, the plaintiff belatedly therefrom, instituted an application, cast under the provisions of Order 1 Rule 10 CPC, seeking therein a relief, of, adding in the array of defendants', the LRs of deceased Bagshi Ram, the brother of the defendants, who alongwith them, and, the plaintiff, is, espoused to be jointly owning the suit property, (i) thereupon, he was hence a necessary party, for effectively clinching, the entire gamut of the controversy engaging the parties at contest (ii) more importantly, for also ensuring rendition, of, an effective finding upon the issue appertaining to suit being bad, for nonjoinder, of necessary parties.

(3.) Even though the aforesaid endeavor was belated, yet, the mere belated institution, of the aforesaid application, was, not sufficient, to, drive the learned trial Court, to, hence dismiss the application, (a) as, the mandate of Order 1 Rule 10 CPC, has a binding effect, and, also covers all stages of litigation, (b) especially when for covering, the menace of multiplicity of litigation, and, for smothering, the entire gamut, of, the controversy engaging the parties at lis, besides visavis the suit khasra Numbers, and, also for ensuring rendition of, a binding and effective decree, upon, all the litigants concerned (c) thereupon hence the addition of the aforesaid in the array of defendants, is, both just and necessary.