RATAN LAL Vs. KANNA DANGI

JUDGEMENT

(1.) This writ petition has been filed by the petitioners being aggrieved with the orders dated 05.01.2019 and 26.04.2019 passed by the Additional Sessions Judge No.4, Udaipur (hereinafter to be referred as 'the trial court').

(2.) The trial court vide order dated 05.01.2019 has rejected two applications preferred on behalf of the petitioners for impleading them as defendants in the suit filed by the respondents Nos. 1 and 2 against the respondent Nos. 3 to 5 and vide order dated 26.04.2019 it has rejected the application preferred on behalf of the petitioners under Order 47 Rule 1 read with Section 151 CPC seeking review of the order dated 05.01.2019.

(3.) Brief facts of the case are that the respondent Nos. 1 and 2 have filed a suit for declaration and permanent injunction against the respondent Nos. 3 to 5. Contending therein that the respondent Nos. 3 and 4 while using the similarity of their father's name has executed power of attorney fraudulently and thereafter sold the land. The respondent Nos. 1 & 2 have sought declaration that the said power of attorney be declared null and void and further sought permanent injunction to the effect that respondent Nos. 3 to 5 be restrained from interfering in their possession and peaceful enjoyment of the property in question.