SHRI RAMESH Vs. PARWATI DEVI

JUDGEMENT

(1.) The present writ petition has been filed assailing the order dtd. 5/12/2025, passed by the Court of the learned Additional Senior Civil Judge No. 2, Neemkathana, in Case No. 114/2014 (CIS No. 84/2016), whereby, the application filed by the petitioners under Order I Rule 10 CPC seeking their impleadment as plaintiffs in a suit for permanent injunction has been rejected.

(2.) Brief facts of the case are that a suit for permanent injunction was instituted in the year 2014 by the successors of Madan Lal against the defendants-respondents. The present application for impleadment as plaintiffs was filed by the petitioners on 24/9/2025, after a lapse of approximately eleven years from the institution of the suit. In the said application, learned counsel for the petitioners contended that they are also successors of Madan Lal and that the dispute pertains to the property of Madan Lal. Therefore, they ought to have been impleaded as plaintiffs in the suit. The said application was rejected by the learned Trial Court vide order dtd. 5/12/2025.

(3.) Heard and perused the material available on record.