RAM SARUP Vs. RAMINDER SINGH

JUDGEMENT

(1.) RESPONDENT No. 1 filed a suit for specific performance. During pendency of the suit, an application was filed for impleading some more defendants to whom suit land was transferred by the defendant during pendency of the suit by way of a collusive decree. The said amendment has been allowed. Hence, this petition.

(2.) LEARNED counsel for the petitioner submitted that earlier application under Order 1 Rule 10 CPC had been dismissed. Copy of the order dismissing earlier application has not been shown. In absence thereof it is not clear as to under what circumstances the earlier application was dismissed.