MOSOMAT MUNNI DEVI W/O LATE CHEDI PODDAR R/O VILL. Vs. BHAGWAT PODDAR S/O LATE SUKHDEO PODDAR R/O VILL.

JUDGEMENT

(1.) Heard Mr. Ashutosh Jha appearing for the petitioner and Mr. Mukesh Kumar Jha for the respondent nos. 1 to 4.

(2.) An application under Order 1, Rule 10 (2) of the Code of Civil Procedure ( for short C.P.C) was filed by the petitioner in Title Suit no. 64 of 2006/Tr. No.242/2009 pending on the file of learned Sub-Judge-7, Bhagalpur for impleading her as party defendant. A rejoinder thereto was filed by the plaintiffs-respondents. On a consideration of the case of the parties, the learned trial Judge by order dated 28.4.2010, rejected the said application observing as under:-

(3.) Assailing the same, the present writ petition is filed.