CHAMPA RAI Vs. NAFEESA BI

JUDGEMENT

(1.) PETITIONERS -plaintiffs have filed this petition under article 227 of the Constitution of India being aggrieved by the order dated 12.3.2013 passed by II Civil Judge, Class II, Raisen in Civil Original SuitNo.45 -A/2005 whereby their application filed under Order 1 Rule 10 of CPC to implead Smt. Meera Bai and Smt. Savita Bai the purchasers of the part of the disputed property from respondents No. 1 to 9, in pendency of the impugned suit, and also one Ramesh Chandra Rai as alleged co -parcener/co -owner of the disputed property, who had transferred the impugned property in favour of respondents No. 1 to 9, as necessary parties, has been dismissed.

(2.) HAVING heard the learned counsel of the parties at length, I have carefully gone through the papers placed on record along with impugned order.

(3.) IT is undisputed fact that impugned civil suit is pending before the trial Court in the second inning, in the light of the Judgment dated 29.11.2012 passed by this Court in Second Appeal No.610/2007 whereby setting aside the earlier judgment, the case has been sent to the trial Court with some directions to decide afresh.