SHAIK SHAJAHAN Vs. E. JYOTHI

JUDGEMENT

(1.) The important point fell for consideration in this revision is whether a purchaser of immovable property is a necessary party in a suit filed for recovery of amount paid as advance under an agreement of sale executed prior to the sale.

(2.) This civil revision petition, under Article 227 of the Constitution of India, by the defendants is directed against the orders, dtd. 11/3/2020, allowing IA.No.54 of 2019 in OS.No.61 of 2017 on the file of the Court of Principal District Judge, Chittoor, filed under Order I Rule 10 CPC read with Rule 28 of the Civil Rules of Practice to implead 2nd and 3rd respondents as 2nd and 3rd defendants with joint and several liability with the 1st respondent/ sole defendant and make the consequential amendments as follows:

(3.) Heard Sri M. Venkata Ramana Reddy, learned counsel appearing for the revision petitioners/proposed defendants 2 & 3 and Sri P.Jagadishchandra Prasad, learned counsel for the 1st respondent/plaintiff and Sri O. Uday Kumar, learned counsel for the 2nd respondent/defendant.