DINESH MEHTA,J. - (1.) By way of the present writ petition, the Petitioner has called in question, the order dated 22.08.2016 passed by the Additional District and Sessions Judge-II, Bhilwara, whereby he has rejected the petitioners' application dated 06.12.2014 (Annexure-2), filed under 1, Rule 10 of the Code of Civil Procedure, seeking impleadment in the Civil Original Suit No. 169/2014 pending in the Court of Additional District Judge No. 2, Bhilwara.
(2.) The said suit came to be filed by plaintiffs (respondent No. 1 to 4 herein) against the defendant (respondent No. 5 herein), seeking partition of the land jointly purchased by them by meets and bounds.
(3.) The petitioners being daughters of Narayan Singh, submitted an application under 1, Rule 10 of the Code of Civil Procedure inter alia seeking their impleadment, contending inter alia that the property in question is ancestral property and defendant, son of Narayan Singh had no right to transfer or alienate the same. It is not in dispute that the suit in question, came to be filed by the plaintiffs, namely; Vinod Kumar; Dharmendra; Ghanshyam and Pratap Singh seeking partition by meets and bounds, of the property jointly purchased by them alonwith defendant Satyadev Singh son of Shri Narayan Singh.;