JITENDER CHAWLA Vs. BINOD KUMAR BEGWANI

JUDGEMENT

(1.) Petitioner is aggrieved by the order dtd. 17/5/2024 whereby his application moved under Order I Rule 10 read with Sec. 151 CPC has been dismissed.

(2.) Petitioner Jitender Chawla wants to get himself impleaded as a party in the present suit which is going on between Binod Kumar Begwani (plaintiff before the learned Trial Court) and Gulshan Chawla (defendant before the learned Trial Court).

(3.) I have seen the averments appearing in the plaint and according to the case set up by the plaintiff, he is the absolute owner of second and third floor of the suit property, situated at Shastri Park, Shahdara, Delhi, having purchased the same from none other than the defendant by virtue of a Registered Sale Deed dtd. 27/11/2012.