DINESH MEHTA,J. - (1.) By way of the present writ petition, the petitioner has challenged the order dated 17.9.2016 passed by the Civil Judge, Merta whereby the application filed under Order 1, Rule 10 CPC has been rejected.
(2.) The facts necessary for deciding the present writ petition are that one Kaushalya Devi filed a suit for eviction against tenant Loonaram claiming herself to be landlord, having let out the shop to the tenant. The petitioner claiming himself to be an adopted son of late Shri Ramswaroop through his next friend filed an application under Order 1 Rule CPC to be impleaded as party in the said suit proceedings.
(3.) It was indicated in the said application dated 04.7.2015 that the applicant petitioner is adopted son of late Shri Ramswaroop and for which a separate suit for declaration has been filed which was said to be pending.;