RAMESH UPADHAYAY Vs. RAM KISHORE TIWARI

JUDGEMENT

(1.) Mr. Joshi, learned counsel appears for the respondent No. 1 also. Service is therefore, complete.

(2.) These writ petitions are directed against separate orders dated 5.9.2017 passed by the learned District Judge, Merta (hereafter referred to as the learned trial Court) in the main suit as well as in temporary injunction application, whereby application dated 3.8.2017 under Order I Rule 10 of the Code of Civil Procedure seeking impleadment of Ramesh Upadhayay, Rajkumari Pandit and Munni Devi (petitioners herein) has been allowed.

(3.) Briefly stated the facts appertain are that the plaintiffs - respondents Nos. 1 and 2 filed a suit for specific performance of an agreement to sell dated 3.4.2006. During the pendency of the suit, the plaintiff filed an application under Order I Rule 10 of the Code of Civil Procedure dated 3.8.2017 and contended that the legal representatives of Bheru Lal may also be impleaded as defendants.