HARLEEN ANAND Vs. BHAI SARDAR SINGH

JUDGEMENT

(1.) The petition i.e., CM(M) 435/2022 has been filed under Article 227 of the Constitution of India impugning the order dtd. 16/4/2022 passed by ADJ-09, Central District, Tis Hazari Court, Delhi ("Trial Court') in Civil Suit No. 5820/2018, whereby the Trial Court has dismissed the Petitioner's application, filed under Order 1 Rule 10 of Code of Civil Procedure, 1908 ("CPC'), seeking impleadment in the said civil suit.

(2.) The Applications bearing CM. APPL. No. 37291/2023 (in CM(M) 435/2022) and CM APPL. 37277/2023 (in CM(M) 481/2023) have been filed under Order XXIII Rule 3 read with Order XXIII Rule 1 and Sec. 151 of the Code of Civil Procedure, 1908 ("CPC'), for taking on record the Family Settlement Agreement dtd. 17/7/2023 ("Settlement Agreement'), arrived at between the Applicants.

(3.) Vide the said Applications, the Applicants pray that the Settlement Agreement executed between them be recorded and taken on record.