DINESH MEHTA, J. - (1.) By way of the present writ petition, the petitioner has challenged the order dated 26.2.2018, passed by the learned Civil Judge, (Junior Division), Udaipur (South) (hereinafter referred to as "œthe Trial Court "), whereby impleadment application filed by the respondents No. 2 and 3 has been allowed.
(2.) Succinctly stated, facts relevant for the present purposes are that the present petitioner filed a suit for injunction impleading Urban Improvement Trust, Udaipur as sole defendant. In the suit aforesaid filed by the petitioner, the respondents No. 2 and 3 moved an application dated 14.5.2012 seeking their impleadment, which has been allowed by the Trial Court, vide order dated 26.2.2018.
(3.) The basic premises, for which the learned Trial Court allowed the aforesaid impleadment application was petitioner's assertion and averments made in para Nos. 8 to 11 of the plaint, in which he has made number of allegations while giving reference of the pending litigation between them.;