S.A. BABU REDDY Vs. MUNIREDDY AND ORS.

JUDGEMENT

(1.) This writ petition is filed by the petitioner decree holder challenging the order dated 22.04.2014 passed in Execution Petition No.2903/2011 on the file of the City Civil Judge, Bangalore (CCH-8). By the impugned order, the executing court has allowed application filed under Order 21 Rule 97 and 101 of CPC.

(2.) The facts to be stated in brief are that the petitioner filed suit O.S No.1748/2004 on the file of the City Civil Judge, Bangalore CCH-8 for the reliefs of specific performance against respondents 1 to 9 directing them to execute sale deed as per the agreement of sale dated 5.12.1993 in respect of the land bearing Sy.Nos.15 & 68/1 measuring 2 acres 4 guntas and 34 guntas respectively situated at Parappana Agrahara Village, Begur Hobli, Bangalore South Taluk.

(3.) In the above suit, the impleading applicants (obstructers/applicants) filed application under Order 1 Rule 10 of Code of Civil Procedure to implead themselves as additional defendants. The petitioner filed objections to the said application. After contest the court below has rejected the applications by the order dated 1.4.2010. The impleading applicants (obstructers) accepted the order rejecting their application for impleading and they have not agitated the said order any further.