RAMESH AND OTHERS Vs. BALBIR SINGH AND OTHERS

JUDGEMENT

(1.) THIS revision petition filed under Article 227 of the Constitution of India, challenge is to order dated 09.10.2013 (Annexure P -2) passed by the trial court, thereby dismissing application filed by the petitioners under Order 1 Rule 10 of the Code of Civil Procedure (in short - CPC) for impleading them as party to the suit, which has been instituted by respondents no. 1 to 6 (who include legal representatives (LRs) of plaintiff no. 2) against respondents no. 7 to 9. Petitioners alleged in their application that they have purchased part of the suit land from defendant no. 1 through two sale deeds dated 16.07.1999 and third sale deed dated 21.07.1999. While purchasing the land, they were not aware of the pendency of the instant suit.

(2.) PLAINTIFFS , by filing reply, opposed the application and pleaded that petitioners were aware of pendency of the suit when they purchased part of the suit land during pendency of the suit. It was also alleged that petitioners purchased the suit property in violation of temporary injunction order dated 15.06.1999, thereby restraining defendant no. 1 from alienating the suit land.

(3.) COUNSEL for the petitioners reiterated the version of the petitioners, as pleaded in their application, as mentioned herein above.