PRONOTI SINGH Vs. P SOUTHBY TAILYOUR AND OTHERS

JUDGEMENT

(1.) By way of this petition filed under Article 227 of the Constitution of India, petitioner/plaintiff assails order dated 13.03.2015, passed by the Court of learned Civil Judge (Junior Division), Court No. V, Shimla, H.P. in RBT No. 19-1 of 14/95 V, titled as Smt. Pronoti Singh and another Vs. Mrs. P. Southby Tailyour and others, vide which, an application filed under Order 1 Rule 10 read with Section 151 of the Code of Civil Procedure by respondent No. 4 for being impleaded as defendant' in the suit, stood allowed.

(2.) Brief facts necessary for the adjudication of the present petition are that present petitioner Smt. Pronoti Singh and Ratanjit Singh (since dead, whose name has been deleted vide order dated 22.11.2018 from the array of petitioners) instituted a suit, i.e., Civil Suit No. 250 of 1995, RBT No. 19-1 of 14/95, titled as Smt. Pronoti Singh and another Vs. Mrs. P. Southby Tailyour, which is pending adjudication before the learned Trial Court praying for the following reliefs:

(3.) Respondents No. 1 to 3 before this Court are original defendants in the said suit. The suit was filed in the year 1995.