(2)Power to add parties. - The Mamlatdar may at any stage of the proceedings order that the name of any person to whom possession or enjoyment of the property or use claimed, or of any part thereof, may have been transferred, or the addition of whom as a party appears necessary in order to enable the Court, effectually and completely to adjudicate upon the issues, be added as a plaintiff or defendant, as the circumstances of the case may require:Provided that no person shall be added as a plaintiff without his consent:Provided also that in respect of any person so added, not being a transferee pending the suit, the suit shall for the purposes of Section 5, sub-section (3), be deemed to have been instituted on the day when his name was so added.
