ANIL JAIN Vs. PARITOSH JAIN

JUDGEMENT

(1.) I.A. 14007/2021 (Under Order 1 Rule 10 read with Sec. 151 of CPC for impleading Smt. Anita Jain being the legal heir and a coparcener of late Justice J.D. Jain and his HUF as proposed defendant No. 3 in the present suit) This application has been filed under Order 1 Rule 10 read with Sec. 151 of the CPC, 1908 on behalf of the applicant/proposed defendant No. 3 seeking impleadment of Ms. Anita Jain, legal heir/ daughter of late Justice J.D. Jain, (Retd.) claiming to be a coparcener of late Justice J.D. Jain, HUF as proposed defendant No. 3 in the present suit.

(2.) Submissions heard. My observations are as under:

(3.) In order to understand the claim of the applicants, it would be pertinent to refer to the factual matrix as has emerged from the pleadings and submissions of the parties. Plaintiff-Anil Jain has preferred the present suit for partition of the land and residential bungalow at 43/1-D, Rajpur Road, Civil Lines, Delhi (hereinafter referred to as 'suit property') for determination of the shares of the parties and also for division of the property by metes and bounds in equal shares.