CHAND KISHORE Vs. SATISH KUMAR

JUDGEMENT

(1.) Whether in a suit for specific performance of a contract of sale a third person claiming to be the joint owner of the subject matter of the dispute, is entitled to be impleaded as a defendant, is the meaningful question raised in this revision pertition.

(2.) The factual backdrop will help to delineate the pristinely legal controversy -

(3.) Shri Avinash Chander, the learned counsel for the petitioners, has argued that the petitioners were co-sharers of the land, in dispute. They were not on good terms with defendants 1 and 2. They did not know about the agreement for sale or the pendency of the suit. They wanted to safeguard their interest.