Suneet Kumar, J. - (1.) The plaintiff/applicants have approached this Court assailing the order passed by the courts below whereby applications filed by respondent nos. 8 and 9 under Order 1, Rule 10 CPC was allowed being subsequent purchasers of the suit property.
(2.) Submission of the learned counsel for the applicant is that earlier an application under Order 22, Rule 10 filed by the respondents was rejected for the reason that the application was filed after an order was passed by the trial court for delivery of judgment. The court below placed reliance upon a judgment rendered by Supreme Court in Arjun Singh v. Mohindra Kmmar and others (AIR 1964 SC 993) . Thereafter, respondent (8 & 9) filed an application under Order 1, Rule 10 which was allowed.
(3.) Learned counsel for the applicant would submit that the ratio of Arjun Singh's case (supra) would apply, therefore, the court below committed an error in entertaining the application under Order 1, Rule 10 and allowing it.;