R RADHA Vs. A S IBRAHIM RAWATHER

JUDGEMENT

(1.) THIS application is filed under Order XIV Rule 8 of the Original Side Rules read with Order I Rule 10(2) of the Code of Civil Procedure to implead the applicant as the second defendant in the suit in C.S.No.506 of 2005.

(2.) THE applicant is a third party to the suit in C.S.No.506 of 2005. According to the applicant, she had purchased the property, in respect of which the suit has been filed by the first respondent/plaintiff seeking the relief of specific performance, under a registered sale deed dated 30.11.2006 for a total sale consideration of Rs.79,20,000/- and the sale in her favour has been suppressed by the second respondent for the reasons best known to him.

(3.) AT the time of filing the suit, he had filed an application in O.A.No.601 of 2005, seeking the relief of an Order of interim injunction, against the second respondent and his men from encumbering, alienating or otherwise dealing with the property.