VINOD KUMAR Vs. RAJESH KUMAR

JUDGEMENT

(1.) This civil writ petition has been filed by the plaintiffspetitioners (for short 'the plaintiffs') against the order dtd. 24/11/2023 passed by Additional District Judge No. 1, Neem Ka Thana (Sikar) in civil suit No. 5/2007 (2121/2014) titled as "Vinod Vs. Rajesh and Ors." whereby the application under Order 1 Rule 10 CPC filed by Abhilasha and Lucky (daughter and son of defendant No. 1 Rajesh Kumar) has been allowed and they have impleaded as party defendant Nos. 5 and 6 (respondent Nos. 5 and 6 herein).

(2.) Learned counsel for the plaintiffs submits that the plaintiffs had filed a civil suit against the defendants for specific performance, permanent injunction and cancellation of the sale deed dtd. 8/3/2007 in which Abhilasha and Lucky (daughter and son of the defendant No. 1-Rajesh kumar) filed an application under Order 1 Rule 10 CPC for impleading them as a party defendant in the suit and the trial Court vide order dtd. 24/11/2023 allowed the application and impleaded them as a party defendant Nos. 5 and 6.

(3.) Learned counsel for the plaintiffs also submits that plaintiffs sought relief for specific performance of the agreement dtd. 8/2/2002 which was executed between plaintiffs and defendant No. 1 and also sought relief of cancellation of sale deed which was executed by defendant No. 1 in favour of the defendant No.4-Smt. Rita Devi.