AIR 1999 SUPREME COURT 976 ::1999 AIR SCW 597 ::1999 ALL. L. J. 684 ::1999 (1) ADSC 673 ::1999 SCFBRC 211 ::(1999) RevDec 214 ::1999 (3) Civ LJ 131 ::(1999) 2 All RentCas 7 ::1999 (3) CivilCourtC 175 ::1999 (2) SCC 577 ::(1999) 1 Scale 516 ::1999 (1) All CJ 784 ::1999 (2) Cal LT 38 ::(1999) 36 All LR 93 ::(1999) 2 All WC 1249 ::(1999) 2 ICC 73 ::(1999) 3 Mad LW 277 ::(1999) 2 Mad LJ 110 ::(1999) 2 LandLR 12 ::1999 (1) LRI 544 ::(1999) 2 Supreme 172 ::(1999) 2 CurLJ(CCR) 482 ::(1999) 1 JT 643 (SC) ::1999 (3) SRJ 367

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): A. S. Anand, M. Srinivasan, S. N. Phukan , JJJ

(A) Civil P.C. (5 of 1908) , O.1 R.10— Necessary parties - Suit by appellants against her sons for decree for maintenance and creation of charge over ancestral properties - Interim injunction granted by Court restraining sons/respondents from alienating property - Property, however, sold by one of the respondents - Purchasers are necessary parties to the suit - Their impleadment is necessary for deciding questions whether sales were committed in contempt and disregard of injunction - And, whether purchasers were bona fide transferees - Multiplicity of suits can be avoided. 1995 AIR SCW 3830, Disting. (Para 8 13) (B) Constitution of India , Art.226, Art.136— Civil P.C. (5 of 1908) , O.1 R.10— Necessary party - Writ petitions before High Court and special leave petitions before Supreme Court - Practise of impleading judicial officer disposing of civil proceedings as contesting respondents, strongly deprecated and should be stopped - Judicial officers cannot be equated to officials of Govt. (Para 14) .....