- (1.) Heard the learned counsel for the petitioners and the learned counsel appearing for the opposite parties.
(2.) This writ petition assails the validity of an order dated 22.04.2008, passed by the learned Civil Judge (Senior Division), Unnao in Regular Suit No. 212 of 2007 whereby the application moved by the petitioners under Order I Rule 10 of the Code of Civil Procedure seeking their impleadment was rejected.
(3.) The petitioners have also challenged the order dated 11.08.2009, passed by the learned Additional District & Sessions Judge, Unnao whereby revision petition filed by the petitioners against the judgment and order dated 22.04.2008, passed by the learned trial court was also dismissed.;