- (1.)Heard.
(2.)This miscellaneous appeal has been filed being aggrieved by the order dated 30.06.2014 passed by the Second Additional District Judge, Dabra, District Gwalior in Civil Appeal No.16-A/2014, whereby the Court of the Second Additional District Judge, Dabra, District Gwalior has remanded the matter to the trial Court on the ground that the trial Court had wrongly dismissed the application under Order 1 Rule 10 of the Code of Civil Procedure as was moved by one Bhagirath Singh for impleading him as a party.
(3.)Learned counsel for the appellants herein has submitted that Bhagirath Singh had not undertaken any proceedings as per his knowledge against the order dated 21.12.2010 passed by the Court of Civil Judge Class-II, Bhitarwar, District Gwalior rejecting his application under Order 1 Rule 10, CPC. Said Bhagirath Singh was not a party before the appellate Court as he never appeared before the first appellate Court seeking his impleadment before the first appellate Court claiming that his vital rights have been effected by the impugned judgment or decree.