KARTIK CHANDRA PAUL Vs. BARUNA TRIPATHI

JUDGEMENT

(1.) HEARD the parties and with their consent this petition is disposed of at this stage itself.

(2.) THE relevant facts in short are that the plaintiff-petitioner filed a Title Suit being title suit No. 1/2001 in the Court of Munsiff, ghatsila, for specific performance of contract. The defendant-respondents-herein appeared and filed their written statement.

(3.) ONE of the objections taken in the written statement is that the suit is bad for nonjoinder of necessary parties since the plaintiff has not made the six daughters of the father of the defendants as parties to the suit.