MOHAN LAL Vs. KOMAL NIGAN & ORS

JUDGEMENT

(1.) Both these petitions challenge the similar orders passed by the trial court being the impugned orders of same date 17.1.2012, and therefore I am disposing of these petitions by this common judgment.

(2.) By the impugned order dated 17.1.2012, the application filed by the applicant/petitioner under Order I Rule 10 of Code of Civil Procedure, 1908 (CPC) for impleading him as a defendant in the suit was dismissed.

(3.) The applicant/petitioner claimed to have purchased 105 sq. yds. of the suit property being part of property no.181/6 (old) and 4/2273 (new) admeasuring 105 sq. yds. in the plot no.21-22, out of khasra no.499 min., situated at Gali no.3, Behari Colony, Village Chandrawali alias Shahdara, Illaqa Shahdara, Delhi-32.