ADARSH DEVELOPERS, BANGALORE Vs. LATE NARAYAN REDDY

JUDGEMENT

(1.) These two writ petitions arises out of order passed in O.S.No.855/2012 and as such, they are taken up together for disposal by consent of learned Advocates appearing for parties. Parties are referred to as per rank in the trial Court.

(2.) Suit O.S.No.855/2012 for specific performance has been filed by first respondent in W.P.No.37506/2013, who is petitioner in W.P.No.14291/2017 seeking following reliefs:

(3.) On service of suit summons defendants appeared, filed their written statement, denied the averments made in the plaint except to the extent expressly admitted therein. On the basis of pleadings of the parties trial court framed issues on 18.06.2013 - Annexure-C. During the pendency of proceedings before trial Court plaintiffs filed I.A.No.3 under Order I, Rule 10 read with Section 151, CPC to implead: