RAJ KUMAR MISHRA Vs. KALINATH SASMAL

JUDGEMENT

(1.) The petitioning plaintiff complains of the refusal by the trial court to implead a subsequent purchaser of the suit property in a suit for specific performance of an agreement for sale of such property.

(2.) The petition is seriously resisted only by the strangers to the suit on the ground that there was no common vendor.

(3.) According to the petitioner, one Nirmalya Sasmal was the owner of the suit property and the petitioner entered into an agreement with such Sasmal on December 20, 2010 for the purchase of the property. The original Sasmal is dead and the petitioner has brought the suit against Kalinath, as the only heir and brother of Nirmalya.