Prasenjit Mandal, J. - (1.) THIS application is at the instance of the proposed added defendants and is directed against the Order No.30 dated July 04, 2007 passed by the learned Judge, City Civil Court, 11th Bench, Calcutta in Title Suit No.653 of 2002 thereby rejecting an application under Order 1 Rule 10(2) of the C.P.C.
(2.) THE plaintiff / opposite party herein instituted a suit being the Title Suit No.653 of 2002 for declaration, permanent injunction and other reliefs. THE defendants as mentioned therein are contesting the said suit. THE plaintiff has prayed for the reliefs that the supplementary deed to trust dated June 26, 1990 is fraudulent, void, ineffective and not binding upon the plaintiff and for further declaration that the defendants or their predecessor-in-interest, Mahadeo Prasad Shaw, the Settler of the Trust Deed dated June 10, 1976 had no manner of right and/or authority to execute the supplementary deed of trust dated June 26, 1990 and other reliefs. It may be mentioned herein that the proposed added party was not shown as a trustee in the deed of trust dated June 26, 1990. The suit was at the stage of peremptory hearing and at that time, the proposed added defendants filed an application under Order 1 Rule 10(2) of the C.P.C. contending, inter alia, that by a deed of trust dated August 19, 1991, the Settler made the applicant a trustee along with other trustees and so for proper adjudication of the matter in dispute the proposed added defendant should be added as defendant no.5 in the suit. That application was rejected by the impugned order. Being aggrieved, this application has been preferred. Now, the question is whether the learned Trial Judge was justified in rejecting the prayer for addition of party. Upon hearing the learned counsel for the parties and on going through the materials on record, I find that the Settler, namely, Late Mahadeo Prasad Shaw executed a deed of trust dated June 10, 1976. Subsequently, he executed another deed of trust in respect of the selfsame property on June 26, 1990 and such deed is under challenge in the said suit. As per claim of the applicant, Late Mahadeo Prasad Shaw executed another deed of trust dated August 19, 1991 whereby Shambhu Nath Shaw, Pares Nath Shaw, Vishwanath Shaw, Baij Nath Shaw and Prabhat Kumar Gupta (applicant herein) were made trustees.
(3.) IN a suit, for the reliefs already stated, it is at the absolute discretion of the plaintiff as to who would be made as parties to the suit. The deed of trust dated June 26, 1990 is under challenge and not the subsequent deed of trust dated August 19, 1991 whereby the applicant was made one of the trustees. Thus, I find that, by the deed of trust under challenge, the applicant did not acquire any interest in the property in suit. During argument, Mr. Biswajit Basu, learned Advocate appearing for the petitioner has referred to the decision of Razia Begum v. Sahebzadi Anwar Begum & ors. reported in AIR 1958 SC 886 and thus, he has submitted that in a suit relating to property, in order that a person may be added as a party, he should have a direct interest as distinguished from a commercial interest, in the subject-matter of the litigation. But, in the instant case, I find that, since the applicant did not acquire any interest by the impugned deed, the lis does not involve including the applicant herein. The right, title and interest with regard to the suit property amongst the parties to the suit could well be decided amongst parties already on record. The presence of the applicant is not at all necessary to decide the lis between the parties on record.;