MADAN LAL ARORA Vs. DHARAMPAL

JUDGEMENT

(1.) This order shall decide the application moved by the complainants under Section 151 CPC and analogus to the provisions of Order 1 Rule 10 of the Code of Civil Procedure for impleadment of a party to the complaint. The complainants are the parents of Shri 'Nitin Arora' a student of Ninth class, who used to study in 'Mahashya Chuni Lal Saraswati Bal Mandir, Senior Secondary School, L-Block, Hari Nagar, New Delhi'. He went with the school teachers and drowned in the Saryu river while taking a bath.

(2.) The complainant filed this complaint as per legal advice against the Chairman of the School alongwith Principal, teacher, clerk and two P.G.T., who were the employees of the school. It is contended that due to inadvertence, the school was not impleaded as a party to the present complaint. It is stated that the school be impleaded as one of the respondents.

(3.) This application was filed on 7.5.2012 whereas the complaint was filed in the year 1999.