SUBHENDU BASU Vs. SUMITRA SINGH

JUDGEMENT

(1.) The petitioners have filed an affidavit showing compliance of the order dated 29.10.2018.

(2.) The petitioners, who are plaintiffs in Title Suit No.64 of 2002, are aggrieved of order dated 16.02.2018 by which the application under Order I Rule 10(2) CPC for impleadment of the respondent nos.7 to 10 has been allowed.

(3.) Mr. R.R. Tiwary, the learned counsel for the respondent nos.7 to 10 submits that by virtue of the agreement to sale dated 04.10.2010 these respondents have acquired a valuable interest in the suit schedule properties and while so, their presence in the suit is necessary.