NEEVA KONWAR Vs. KOUSTAV MONI CHANGMAI

JUDGEMENT

(1.) Heard Mr. A Sattar, learned for the petitioners. Also heard Mr. S Ali, learned counsel for the respondent No.1 and Ms. K Phukan, learned Government Advocate.

(2.) The present petition has been fled assailing an order dtd. 11/11/2022, whereby an application filed by the present petitioners under Order I Rule 10 (2) read with Sec. 151 of the Code Civil Procedure seeking to be impleaded as party defendant in Title Suit No.65/2021 was rejected.

(3.) The background facts leading to the present petition can be summarized as follows:-