ARCHANAMMA Vs. H.N. MANJUNATH

JUDGEMENT

(1.) This petition is directed against the impugned order on IA.no.VII passed in O.S.No.71/2019 by the I Addl. Senior Civil Judge & JMFC, Chikkaballapura, whereby the said application filed by the petitioners under Order I Rule 10(2) of CPC seeking impleadment as additional defendant no.7 to 9 in the suit was rejected by the Trial Court.

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) The material on record discloses that respondent nos.1 and 2 instituted the suit in O.S.No.71/2019 against respondent no.3 to 8 - defendants for specific performance for an alleged sale agreement dtd. 18/2/2008 and other reliefs in relation to suit schedule immovable properties.