NARESH KUMAR Vs. MEER SINGH

JUDGEMENT

(1.) Both the appeals impugn the same order dated 29th November, 2013 (of the learned Single Judge exercising ordinary original civil jurisdiction in CS(OS) No.831/2006 filed by the respondent no.1 / plaintiff) of allowing IA No.3406/2013 filed by the respondent no.1 / plaintiff for rejection of the written statement filed by each of the appellants in the two appeals and ordering the removal of the written statements filed by the appellants from the suit file and striking off the defence of the appellants.

(2.) Notice of the appeals was issued. We have heard the counsels for the parties.

(3.) The respondent no.1 / plaintiff instituted the suit from which these appeals arise for specific performance of an Agreement of Sale of land, by the respondent no.2/defendant No.1 Mr. Amar Singh, in favour of the respondent no.1 / plaintiff. The appellants in each of these appeals applied for impleadment in the said suit, claiming title to the land which was agreed to be sold by the respondent no.2 / defendant no.1 to the respondent no.1 / plaintiff. The said application for impleadment filed by each of the appellants herein was dismissed. Aggrieved therefrom FAO(OS) No.188/2010 and FAO(OS) No.195/2010 were preferred and which were disposed of vide common order dated 28th November, 2011, allowing each of the appellants to be impleaded to the suit and to file written statements but limited to the ground of their claim to the land agreed to be sold by the respondent no.2 / defendant no.1 to the respondent no.1 / plaintiff.