SANJAY DHINGRA Vs. BALJEET SINGH

JUDGEMENT

(1.) ORDER impugned is the order dated 12.01.2010 vide which the application of the applicant seeking impleadment under Order 1 Rule 10 of the Code of the Civil Procedure (hereinafter referred to as the 'Code') had been dismissed.

(2.) GURBAKSH Singh was admittedly the owner of the suit property i.e. property bearing No. 7, Block 10, Ramesh Nagar, Delhi. He had died intestate on 27.12.1990 leaving behind his six legal heirs; relinquishment deeds have been executed by the four legal representatives in favour of Surinder Singh and Surjeet Singh; by virtue of an agreement to sell dated 26.02.2008, the said Surinder Singh and Surjeet Singh had sold the aforenoted suit property to the applicant and he is in actual physical possession of the said property. He had accordingly sought impleadment in the present suit proceedings.

(3.) AS noted supra, the petitioner is seeking impleadment in view of the averments made by him in his application under Order 1 Rule 10 of the Code. These submissions had not found favour with the trial court who had dismissed his application.