AKSHAYA KUMAR MISHRA Vs. ASHOK KUMAR MISHRA

JUDGEMENT

(1.) This petition challenges the order dated 11.04.2016 passed by the learned Civil Judge (Sr. Divn.), Athagarh in C.S. No.24 of 2016, whereby and whereunder the learned trial court allowed the application under Order 1 Rule 10 CPC and impleaded the tenant of the plaintiff as defendant.

(2.) Opposite party no.1 as plaintiff instituted the suit for partition impleading the petitioner as well as opposite party nos.3 to 15 as defendants. While matter stood thus, the plaintiff filed an application under Order 1 Rule 10 CPC to implead the tenant over the suit premises as a party. The defendant nos.1,2,5 & 6 filed objection.

(3.) Learned trial court has assigned the following reasons and allowed the application:-