IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2150 OF 2009 (Arising out of S.L.P. (C) No.25154 of 2005)

P. Vijayalakshmi Choudhary & Ors.        ...Appellant(s)

Versus

B. Baliah (Dead) Thr. L.Rs. & Ors.       ...Respondent(s)

O  R  D  E  R

Leave granted.

The  suit  filed  by  respondent  Nos.1  and  2  for  declaration  of  title  and

absolute  ownership  of  land  admeasuring  Ac.0.35  gts  in  Survey  No.129/56  of

Kanchatatti  Khana,  Jubilee Hills,  Sheikpet  village,  Hyderabad and for restraining

defendant Nos. 1 to 6 from interfering with their possession was decreed by the Trial

Court.  Defendant Nos.5 and 6 challenged the same in C.C.C.A. No. 47 of 1991.

During the pendency of the appeal, the appellants purchased the suit land

under  three  separate  sale  deeds  dated  03.10.1997  and  then  applied  for  their

impleadment as appellant Nos.6 to 8 by filing an application under Order 1 Rule 10

CPC.  By the impugned order, the High Court dismissed the application by observing

that  the  land  which  was  subject  matter  of  the  suit  is  not  shown  to  have  been

purchased by the applicants (appellants herein).

We have heard learned counsel for the parties and perused the record.  In

our view, in the facts and circumstances  of  the  present  case, the High Court was not

...2/-

- 2 -  

justified in rejecting the prayer made on behalf of the appellants.

Accordingly,  the appeal is allowed,  impugned order is set aside and the

prayer for  impleadment  made  on  behalf  of  the  appellants  in  the  appeal  pending

before the High Court is granted.  Let the appeal be now disposed of on merits in

accordance with law.  

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, April 02, 2009.