SIMBHURAM BERIWALLA Vs. GULZARILAL THAKUR

JUDGEMENT

(1.) This is an application by one Onkermull Joshi, who is not a party to the suit, to be made a party thereto with liberty to file a written statement.

(2.) The suit is on a mortgage dated September 18, 1929, the sum secured thereby being Rs. 21,975. The plaintiff is the assignee of the original mortgagee, and. in the suit he has impleaded certain puisne mortgagee as well as the mortgagors.

(3.) The present applicant instituted a money suit against some at any rate of the mortgagor defendants in this suit, in which a consent decree was made on March 5, 1931.