JUGAI KRISHNA MULLICK Vs. PHUL KUMARI DASSI

JUDGEMENT

(1.) In this case one Phnl Kumari Dassi has sued as. the administratrix to the estate of her deceased husband for the purpose of having a sale of part of the estate for arrears of revenue set aside.

(2.) The petitioner before us one Jugal Kishore Mullick, claiming to be a son adopted to her deceased husband by Phul Kumari and being now of full age, applied to be made a party plaintiff in the suit. The application was refused by the Subordinate Judge of Alipore in whose Court the suit is pending, on the ground that the administratrix fully represented the estate and that there was nothing to show that she had interests adverse to the interests of the petitioner.

(3.) Here there can be no doubt that the Subordinate Judge has fallen into error.