FRANCIS ROSARIO MOTI CRUZ Vs. LYNDON FREDDY PEREIRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith with the consent of the learned Counsel appearing for the parties. Learned Counsel for the respondents, waive notice.

(3.) The challenge to this writ petition is to an order dtd. 6/7/2019 passed by the Civil Judge, Junior Division, in Regular Civil Suit no. 44 of 2018/F, by which an intervention application was allowed and the applicants therein were allowed to be impleaded as defendant nos. 2 to 4. The said applicants who have been impleaded are the parents of the petitioner and his siblings. The order proceeds on the basis that the impleadment is subject to condition that only issues relating to the grant of specific performance of the contract will be gone into in the suit. The operative portion in paragraph 25(e) reads as follows :