M. Jagannadha Rao, J. - (1.) Leave granted.
(2.) This is an appeal against the judgment of the Gujarat High Court dated 2-3-1998 dismissing C.R.A. No. 1342/96 filed under Section 115 of the Code of Civil Procedure. By that judgment, the order of the trial Court dated 1-8-1996, dismissing an application filed by the appellant under Order 1, Rule 10, Section 146 and Order 22, Rule 10, C.P.C. for impleadment as a plaintiff in the suit was confirmed.
(3.) For the purpose of appreciating the questions raised before us, it is necessary to state the following facts:;