PUSHPA Vs. NARAYAN DAS HARJANI

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 4/2/2019, passed by the learned Addl. District and Sessions Judge No. 3, Bhilwara (hereinafter referred to as the trial Court) vide which an application dtd. 27/4/2018 filed by the plaintiff under Order I Rule 10 of the Code of Civil Procedure, seeking to implead daugthers of Gagandas, Smt. Nirmla, Smt. Sheela and Smt. Jaya has been allowed.

(2.) Briefly stated the facts relevant for the present purposes are that the plaintiff-respondent No. 1 instituted a suit for partition of the ancestral property, inter alia asserting that the plaintiff's father Gagandas was having ownership-possession of the ancestral property situated in Sindhu Nagar, Bhilwara.

(3.) During the pendency of aforesaid suit, the plaintiff filed an application dtd. 27/4/2018 under Order I Rule 10 of the Code of Civil Procedure and sought impleadment of his sisters being daughters of Gagandas.