S S BAKSHI Vs. P M MATHRANI

JUDGEMENT

(1.) . Present order disposes of applications number being IAs No.11116/1999 in CS(OS) No.225/1998; 11121/99 in CS(OS)No.226/1998; 11119/1999 in CS(OS) No.227/1998; 11142/1999 in CS(OS) No.228/1998; and 11140/99 in CS(OS) No.229/1998 filed by Smt.Sarla Mishra under Order 1 Rule 10 CPC praying to be impleaded as a defendant in the suit(s).

(2.) All applications are identical. In all the captioned suits, plaintiffs are different but the defendant is common. Defendant is Sh.P.M. Mathrani.

(3.) . Suits seek specific performance of an agreement for sale stated to have been executed by the defendant in favour of the plaintiff(s). It is stated in the plaints that the defendant is co-owner of 5/24th share in property bearing No.9, Kautilya Marg, Diplomatic Enclave, New Delhi. It is stated that the land in question is comprised of a plot admeasuring 1547 square yards held under a perpetual lease from the President of India executed in favour of Sh.M.P. Mathrani, father of the defendant. It is stated in the plaint that Sh.M.P. Mathrani died intestate on 16.1.1968 leaving behind six legal heirs, 2 sons and 4 daughters. Defendant is one out of the two sons.