PRAHALAD RAM Vs. PREM CHAND SHARMA

JUDGEMENT

(1.) The present writ petition is directed against the order dated 24.10.2019, passed by learned Civil Judge, Chittorgarh (hereinafter referred to as 'the Trial Court'), whereby petitioners' impleadment application dated 03.10.2019 has been rejected.

(2.) Briefly narrated, the pertinent facts are that plaintiff - respondent No. 1 herein filed a suit for injunction and prayed that the defendants be restrained from interfering in the construction raised by him, which according to him, was as per approved plan.

(3.) During the pendency of the suit aforesaid, present petitioners moved an application seeking their impleadment as defendants, inter alia stating that if the suit filed by the plaintiff is dismissed and the approved plan is declared illegal, then their rights would also be adversely affected.