(1.) By way of the present writ petition the petitioner has challenged the order dtd. 8/12/2020 passed by learned Additional District Judge No.3, Udaipur (hereinafter referred to as the ..trial Court..).
(2.) Precisely narrated the facts germane for the present case are that the plaintiffs .. respondents No.1 to 3 herein instituted a suit for partition and injunction in relation to their ancestral property.
(3.) In the suit aforesaid, which was filed in the year 2019, the petitioner moved an application on 14/2/2020 seeking his impleadment inter alia asserting that he has acquired right and interest in the property in furtherance of an agreement to sell dtd. 10/4/2019.