CHANDEEP SINGH SAWHNEY Vs. RAVINDER KUMAR AHUJA

JUDGEMENT

(1.) This petition has been filed challenging the order dtd. 30/5/2023 (hereinafter referred to as the 'Impugned Award') passed by the learned Additional District Judge-01, South District, Saket Courts, New Delhi (hereinafter referred to as the 'Trial Court') in CS DJ no. 8445/2016 titled Ravinder Kumar Ahuja v. Mst. Sahida and Ors., (hereinafter referred to as the 'Subject Suit'), dismissing the application filed by one M/s Shabnam, which was claimed to be a partnership firm of the petitioner herein and one Sh. Balraj Singh Sandhu @ B.S. Sandhu, seeking impleadment in the above-mentioned suit.

(2.) The subject suit has been filed by the respondent no.1 inter alia claiming that respondent no.1 is the owner in possession of a property known as No.4, Ahuja Farms, Mulbery Avenue, DLF, Chattarpur Farms (earlier known as house No. 128, M.A., DLF Chattarpur Farms), New Delhi-110074 (hereinafter referred to as the 'Subject Land'). Respondent no.1 further claims that in the year 1980, respondent no.1 had engaged one Sh. Rafiq Ahmed as a chowkidar-cum-caretaker to look after and manage the day-to-day affairs of the respondent no.1 at the subject land. The respondent no.1 further claims that Sh.Raifq Ahmed died on 28/2/2016, leaving behind his widow and children, who are impleaded as defendants in the suit. The respondent no.1 further claims that as the defendants in the suit did not vacate the subject land in spite of notice issued by the respondent no.1, the suit was filed by the respondent no.1 praying for the following relief:-

(3.) The subject suit was filed by the plaintiff in the year 2016 and is stated to be presently at the stage of recording of evidence of the defendants in the suit.