G. D. MUNIRAJU Vs. C. T SIDDALINGACHARI

JUDGEMENT

(1.) This petition is directed against the impugned order dtd. 4/2/2023 passed on I.A.No.5 in O.S.No.139/2021 by the Principal Senior Civil Judge and CJM, Chikkaballapura (for short, 'the trial Court') whereby, the said application filed by the petitioners-impleading applicants to implead themselves as additional defendant Nos.2 and 3 in the suit was rejected by the trial Court.

(2.) Heard learned counsel for the petitioners and learned counsel for the respondent No.1-caveator and perused the material on record.

(3.) The material on record discloses that the respondent No.1-plaintiff instituted the aforesaid suit against the respondent No.2-defendant for specific performance and other reliefs in relation to the suit schedule immovable property. During the pendency of the suit, the petitioners filed the instant application (I.A.No.5) seeking impleadment on the ground that they are necessary and proper parties to the suit and that during the pendency of the suit, a registered sale deed dtd. 12/8/2022 had been executed by the respondent No.2- defendant in their favour. The said application having been opposed by the respondent No.1, the trial Court proceeded to pass the impugned order rejecting I.A.No.5, aggrieved by which, the petitioners are before this Court by way of the present petition.