PRAKASH Vs. ADDITIONAL DISTRICT JUDGE NO. 2, UAIPUR

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the order dated 12.9.2016, passed by the learned Addl. District Judge No. 2, Udaipur, whereby the application seeking impleadment filed by respondent No. 14 Deva and respondent No. 15 Shankar has been allowed.

(2.) The brief facts of the case are that during the pendency of the said proceedings, the property has been purchased by the applicants Deva and Shankar (respondents No. 14 and 15) by way of registered sale deed dated 13.6.2013. The said purchasers being bona fide purchasers, have moved an application seeking impleadment under Order 1 Rule 10 CPC.

(3.) Learned Court below while relying upon the judgment of Hon'ble Supreme Court in Thomson Press (India) Ltd. v. Nanak Builders and Investors Pvt. Ltd. and Ors. reported in AIR 2013 SC 2389 has allowed the said application and impleaded the applicants as respondents being No. 14 and 15 to the suit.