R.BANUMATHI,J. - (1.) Leave granted.
(2.) This appeal arises out of the judgment of the High Court of Judicature at Bombay dated 22.08.2014, in and by which, the Division Bench dismissed the appeal filed by the appellant thereby affirming the order of the Single Judge in Chamber Summons No.187 of 2014 by which the respondent No.3 was impleaded as Plaintiff No.3 in Suit No.894 of 1986.
(3.) The respondent No.1 filed suit No.894 of 1986 against the appellant for specific performance of the agreement of sale dated 08.06.1979 by which the appellant is said to have agreed to sell the suit property to respondent No.1 and in the alternative directing the appellant to pay a sum of Rs. 10,75,021.05 with further interest on the sum of Rs. 4,52,778/- at the rate of 18% per annum from the date of the suit till payment or realization. According to the appellant, the said agreement has been rescinded on 28.11.1984. The respondent No.1 is said to have assigned the interest to respondent No.2, their sister concern.;