MATI LAL LYALL Vs. PREMI LYALL

JUDGEMENT

(1.) THIS is a rule against an order refusing an application for addition of a party as a co- respondent in a suit under the Indian Divorce Act. The application was rejected by the Court below. The plaintiff obtained a rule against that order. As it is not the usual practice of this Court to interfere in revision with an order made by the lower-Court in an interlocutory matter this application is rejected. If the petitioner has any real grievance on account of the adverse order by the Court below he has a right of appeal against the final order, and upon the appeal this Court will be able to pass the proper order.

(2.) THE rule is, therefore, discharged. No order is made as to costs as there is no appearance on behalf of the opposite party.