SANJEEV CHAWLA Vs. SUNITA CHAWLA

JUDGEMENT

(1.) THE Petitioner impugns an order dated 11.01.2010 passed by the learned Additional District Judge-06(West), Delhi whereby an Application under Order 1 Rule 10(2) Code of Civil Procedure (CPC) moved by the Petitioner for being impleaded as a party in Suit No.154/2006 titled Sunita Chawla v. The Group Head, Global Trust Bank & Ors. pending in the Court of the Additional District Judge, Delhi was dismissed.

(2.) BEFORE coming to the Application under Order 1 Rule 10 CPC and the impugned order, it would be appropriate to refer in brief the averments made in the suit filed by Sunita Chawla.

(3.) WHILE contesting the suit, the Defendants No.8 and 9 filed a joint statement claiming that the FDRs belonged to them and were acquired with their own funds.