(1)Notwithstanding anything contained in the Indian Limitation Act, 1908, any person who claims that he should have joined as a co-tenant defendant in a suit for the arrears of rent due in respect of a tenancy may, at any time before the hearing of the suit has been commenced, apply to be made a party defendant in the suit and the Court shall consider his claim and, if it finds that he should have been so joined, shall join him as a partly defendant.(2)The provisions of sub-Sections (2) and (3) of Section 135 shall, so far as may be, apply to the case of a co-tenant joined as a defendant under sub-Section (1) of this section.
