GURMEET KAUR Vs. KARAMJIT KAUR AND OTHERS

JUDGEMENT

(1.) Petitioner has assailed order dated 18.10.2016 passed by Additional Civil Judge (Sr. Divn.) Dhuri vide which the application filed by the petitioner for being impleaded as plaintiff in a suit titled "Karamjit Kaur vs. Joginder Singh and others" was dismissed.

(2.) Brief facts are that a civil suit No.166 dated 06.10.2014 was filed by the Karamjit Kaur against her father-in-law, brothers-in-law, nephews/sons of brothers-in-law for damages on account of murder of her husband Ranjit Singh @ Jit Singh. Defendants were lodged in Central Jail, Sangrur in case bearing FIR No.234 dated 24.09.2013 under Sections 302/148/149/201 IPC. Plaintiff Karamjit Kaur filed the aforesaid suit being legal heir of deceased Ranjit Singh @ Jit Singh on account of sufferance due to his murder.

(3.) In the aforesaid suit, petitioner-Gurmeet Kaur filed an application under Order 1 Rule 10 CPC read with Section 151 CPC for being impleaded as plaintiff on the premise that, she was mother of deceased Ranjit Singh @ Jit Singh, who never executed any Will in favour of any person. It was claimed that being mother, applicant/petitioner was also entitled to damages.