B BASHEER KHAN Vs. SYED SHAREEF

JUDGEMENT

(1.) The 1st respondent filed O.S.No.104 of 2004, in the Court of Principal Junior Civil Judge, Rayachoty, against the 2nd respondent, forthe relief of perpetual injunction, in respect of the suit schedule property. He also filed I.A.No.302 of 2004, under Order 39 Rule 1 C.P.C. The trial court granted an order of status quo on 24-3-2004.

(2.) The 2nd respondent is said to have executed a GPA, as well as a sale deed, in favour of the petitioner herein on 3-9-2004. It is stated that the 2nd respondent has since left for abroad.

(3.) Petitioner filed I.A.No.1226 of 2004, underOrder I Rule 10 C.P.C., with a prayerto implead him as defendant No.2, in the suit. The trial court dismissed the application, through its order dated 15-12-2004. Hence, the C.R.P.