RAJEEV KUMAR Vs. RAJAN ALIAS RAJENDRA

JUDGEMENT

(1.) Shri Abhishek Bindal, learned counsel for petitioners. None for the respondents. Heard.

(2.) Petitioners have filed this petition being aggrieved by order dated 11.11.2017 passed by the Court of 2nd Civil Judge Class-I, Morena rejecting the application filed by the present petitioners under Order 22 Rule 10 read with Order 1 Rule 10 (2) of the Code of Civil Procedure (for short "CPC").

(3.) It is petitioners' contention that during pendency of the suit though there was an injunction in favour of the plaintiffs petitioners, but defendant no.2 has sold the property in favour of certain third parties and the petitioners wish to implead them as a party. This application has been rejected on the ground that as the suit is pending since 2008, therefore, the provisions of lis pendens under Section 52 will be applicable and there is no need to implead them as a party.