AIR 1961 BOMBAY 94 ::62 Bom LR 651 ::ILR (1961) Bom 790

Bombay High Court

Hon'ble Judge(s): Shah , J

Civil P.C. (5 of 1908) , O.1 R.11, O.1 R.12, O.3 R.1— Conduct of suit - Representation by pleader or pleaders should be joint for all co-plaintiffs. Where more persons than one join as co-plaintiffs in one action they should all be jointly represented by one or more counsel. Each one of the plaintiffs or each one of the defendants, as the case may be, is not entitled to appear, act and plead by his own advocate. Even where different advocates appear for different plaintiffs or different defendants whose defence is set out in one common written statement, the Court under O. 1, R. 11 has got the indisputable power to direct any of these advocates to be in charge of the ease for all the plaintiffs or defendants, as the case may be.(Para 3 5)