Manoj Misra, J. - (1.) Heard learned counsel for the petitioner and Sri Manoj Kumar Mishra for the respondent nos. 4 and 5.
(2.) The present petition has been filed challenging an order dated 7.2.2017 passed by Additional District Judge, Court No. 8 in Small Causes Suit No. 32 of 2013 by which impleadment application filed by the respondents 4 and 5, seeking impleadment on the ground of purchase of the suit property from the plaintiff- landlord during the pendency of the suit, has been allowed.
(3.) Learned counsel for the petitioner submits that although impleadment can be made but the purchaser landlord can not seek for arrears of rent unless the same has been assigned by the sale deed.;