TEJBIR SINGH Vs. RAWEL KAUR

JUDGEMENT

(1.) PLAINTIFF has filed the present suit for specific performance of an Agreement to Sell dated 17.1.2006 with respect to the property bearing no.31, Nanang Colony, Janak Puri, New Delhi, measuring approximately 198.6 sq. yards.

(2.) PRESENT application has been filed by one, Smt.Darshan Kaur, under Order I Rule 10(2) for being impleaded as a party to the present proceedings.

(3.) LEARNED counsel for the applicant has relied upon Mumbai International Airport Private Limited v. Regency Convention Centre & Hotels Private Limited and Ors., reported at 2010 (6) SCALE 273 in support of his submission that in case the applicant is not impleaded as a party in the present suit, her interest is likely to be directly affected if any relief is granted to the plaintiff in the suit. Para 12.2 of the judgment reads as under: