(3)On the date named in the summons for his appearance or on any subsequent date fixed by the Court in this behalf, any co-sharer landlord, who has been summoned as defendant, may apply to join in this suit as a co-plaintiff, and on his paying the court-fee on the amount of his claim, he shall be joined as a co- plaintiff in respect of the rent claimed to be due to him up to the date of the institution of the suit.
