GEETA GEHANI Vs. HARSH GEHANI

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the respondent no.1-landlord instituted a suit before the learned Senior Civil Judge, Mount Abu against the respondent no.2-tenant for eviction and recovery of arrears of the rent in relation to the premises in question.

(3.) Learned counsel for the petitioner submitted that the petitioner and the respondent no.1 are brother and sister and the respondent no.1 instituted the suit in question without knowledge of the petitioner, and therefore the petitioner being a necessary party to the suit ought to have been impleaded therein accordingly.