ABHAY MANOHAR SAPRE,J. - (1.) This appeal is directed against the final judgment and order dated 21.09.2006 passed by the High Court of Kolkata in C.O. No.1759 of 2006 whereby the High Court allowed the application filed by respondent No.1 herein and reversed the judgment and order dated 15.12.2005 passed by the Judge, Small Causes Court, Kolkata in Ejectment Suit No.1615 of 2000 wherein the Trial Court dismissed the application filed by respondent No.1 herein under Order 1 Rule 10(2) of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code") for impleadment as Plaintiff in the pending ejectment suit.
(2.) The controversy involved in this appeal is short and it would be clear from the few relevant facts mentioned hereinbelow.
(3.) The appellants are the plaintiffs whereas respondent Nos. 2 to 5 are the defendants in an Ejectment Suit out of which this appeal arises.;