D SHOBHA Vs. D. PRAMEELA KUMARI

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dated 30.04.2011 in I.A.No.926 of 2010 in O.S.No.110 of 2009 on the file of the Court Junior Civil Judge, Medchal, Ranga Reddy District.

(2.) The 1st respondent herein is the plaintiff who filed the suit against the respondent No.2 herein for specific performance of the Agreement of Sale, dated 13.3.1992 in respect of the suit schedule property. The revision petitioners who are third parties to this suit filed I.A.No.926 of 2010 under Order 1 Rule 10 of C.P.C. for impleadment as defendants 2 to 5. The said application was dismissed by the Court below by order dated 30.04.2011 and aggrieved by the same the present Civil Revision Petition is filed.

(3.) I have heard the Learned Counsel for both the parties.