CHANDRAKALA Vs. RAM SINGH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 16/4/2019 passed by the trial court, whereby, the application filed by the petitioner under Order I Rule 10 CPC has been rejected.

(2.) A suit was filed by the respondent Ram Singh and Smt. Kamla against respondent No.3 - Satya Singh for specific performance of a contract. During the pendency of the suit, the petitioner filed the present application claiming that she was in possession of part of the suit property and claimed the said portion to be 55-B and contested the stand of the plaintiffs seeking specific performance of the contract pertaining to the said part of the property.

(3.) The application was contested by the plaintiffs inter alia raising several objections. The trial court, after hearing the parties came to the conclusion that no case for impleadment was made out and consequently rejected the application.