LIYAKAT ALI Vs. SAMSUDEEN

JUDGEMENT

(1.) The present appeal has been filed against the judgment and decree dtd. 25/11/2022 passed by the Additional District Judge, Deedwana, District Nagaur in Civil Suit No.4 ?/2013 (201/2014) whereby the suit as preferred by the plaintiff for partition, cancellation of sale deed as well as gift deed and permanent injunction has been dismissed.

(2.) Learned counsel for the appellant today sought permission to withdraw the present appeal.

(3.) An application under Order I Rule 10 of the Code of Civil Procedure has been filed on behalf of five applicants who claim themselves to be the legal representatives of the deceased daughter/sister Huseni with a prayer that they are the necessary parties to the suit for partition and hence, they may be impleaded as parties to the present appeal.