NILOFAR SINGH Vs. PRAMOD DANG

JUDGEMENT

(1.) An application under Order I Rule 10 of the Code of Civil Procedure, 1908 has been filed on behalf of the Plaintiff for impleadment of Mr. O.P Manchanda as defendant no. 3.

(2.) It is submitted in the application that the Plaintiff has filed a suit for Declaration, Cancellation of documents, Possession, Permanent and Mandatory Injunction against defendant nos. 1 and 2 in respect of the Suit Property bearing House No. 106-C/B, Sainik Farms, Khanpur, New Delhi.

(3.) It is submitted in the application that Defendant no. 1 in its Written Statement dtd. 1/4/2013 had stated that the suit property is in possession of one Mr. O.P. Manchanda, resident of 169, Kariyappa Marg, Sainik Farms, New Delhi-110062 in whose favor the documents of Title have been executed by the Plaintiff. It is claimed that although precise details of the alleged Title documents executed in favour of Mr. O. P Manchanda which are in fact forged and fabricated, were mentioned along with the payment details and bank drafts but deliberately the documents were not filed on record.