SHREE KISHAN SOMANI Vs. RAM NATH

JUDGEMENT

(1.) VIDE this order two Civil Revision Petitions No. 3328 and 3329 of 1990 are being disposed of as the questions involved in both these cases are the same.

(2.) THE petitioners Shree Kishan Somani and Vijay Shankar Somani filed two suits for the grant of injunction against Ram Nath and others defendants. During the pendency of the suits the defendants sold the properties to Pushpa and Parmod Kumar and on the application of the plaintiffs the subsequent vendees were ordered to be impleaded as parties as defendants under Order 22 Rule 10 of the C. P. C.

(3.) SUBSEQUENTLY, the added defendants were permitted to file written statements vide the impugned orders passed in the suits which are under challenge.