- (1.) Plaintiffs by filing this revision petition under Article 227 of the Constitution of India have challenged order dated 16.12.2009 (Annexure P-5) passed by learned Civil Judge (Junior Division) Palwal, thereby allowing application Annexure P-3 filed by respondents No. 2 to 5 herein for being impleaded as party to the suit which has been instituted by petitioners/plaintiffs against respondent No. 1 Narain Singh as sole defendant.
(2.) Plaintiffs have filed suit for specific performance of agreement to sell dated 29.03.1996 allegedly executed in their favour by respondent No. 1 Narain Singh. The agreement was for sale of 43 kanals one marla land. Out of it, except one kanal five marlas land, sale deeds have already been executed regarding the remaining land. Consequently, the suit has been filed regarding the unsold land measuring one kanal five marlas for specific performance of the agreement and also for permanent injunction.
(3.) Respondents No. 2 to 5 herein are widow, a minor son, a minor daughter and mother of Tara Chand since deceased. In their application (Annexure P-3), respondents No. 2 to 5 herein alleged that Narain Singh respondent No. 1 had agreed to sell 43 kanals one marla land to Tara Chand (Predecessors of respondents No. 2 to 5) and Ramesh Chand vide agreement dated 17.07.1996. Ramesh Chand assigned his rights under the agreement to Tara Chand.;