ESHWARI DEVELOPERS Vs. SADASHIVAREDDY AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the parties. The matter is taken up for final hearing with their conselt.

(2.) The petitioners have been impleaded as defendants 4 and 5 in a suit in O.S. 2828/09 pending on the file of City Civil Judge, Bengaluru. The 1st respondent is the 1st plaintiff in the said suit filed for the relief of specific performance on the basis of agreement of sale stated to have been executed on 18-7-2008 by the 1st defendant-Ramesh Reddy in his favour. Respondents 2 and 3 are defendants in the said suit. These defendants have been brought on record on the ground that they have entered into a joint development agreement and all co-sharers of land bearing No. 7/3 of Kothnur village.

(3.) The learned Judge has allowed the said application of the ground that the joint development agreement was executed in favour of these petitioners during the pendency of the suit in O.S. 2828/09.