- (1.) Application is allowed subject to all just exceptions. Civil Revision No. 4779 of 2011
(2.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 23.5.2011 vide which learned trial Court has allowed application filed by Respondent No. 1-Kamal Singh for impleading him as a party being legal representative of deceased -Mohan Lal.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.;