IQBAL SINGH Vs. DHANWANT SINGH

JUDGEMENT

(1.) Vide this petition, the petitioner is seeking quashing of the order dated 02.11.2012, whereby an application under Order 1 Rule 10(2) CPC to implead Shri Sarvesh Pal, the subsequent purchaser of the vehicle bearing No. DL-1W-0048 from the petitioner has been dismissed by the learned Tribunal.

(2.) Learned counsel appearing on behalf of the petitioner submitted that the said Sarvesh Pal filed an affidavit at the time of taking the vehicle on superdari, wherein he stated that he purchased an auto bearing No. DL-1W- 0048 from Iqbal Singh/petitioner, which was managed and financed by one Shri Tufan Singh, Agent of Dandona Finance Limited at 54 C.G. Road, Pahargang, New Delhi, for which he was required to pay 36 monthly instalments of Rs.6,845/- each.

(3.) It is further submitted that the said Sarvesh Pal filed a suit bearing No. 153/2009 against Shri Tufan Singh and Shri Sanjeev Dandona, Proprietor/Director of Dandona Finance Limited.