VIMLA Vs. SANJAY SINDHANI

JUDGEMENT

(1.) Petitioner is defending a suit for possession, arrears of rent, damages and mesne profits.

(2.) The case was at the stage of plaintiff's evidence when an application under Order I Rule 10 r/w Sec. 151 CPC was moved by the defendant whereby she requested that Ms. Pooja Pahuja be impleaded as defendant no. 2 in the present matter.

(3.) Plaintiff, when the above-said suit had been filed, relied upon one registered Will dtd. 20/12/2012 executed by his late mother and contended that on the basis of such Will and after the death of his mother in the year 2015, he had got power and authority to deal with the said property and resultantly, inducted the defendant as his tenant.