GUNJAN KUMAR Vs. VIPIN PARWANDA

JUDGEMENT

(1.) The present Chamber Appeal has been filed by Ms. Sonia Grover(daughter of the defendants No.1 and 2) against the order dated 02.09.2014, passed by the Joint Registrar, whereby the impleadment application filed by her was dismissed (I.A. 8628/2014).

(2.) A brief background of the case is necessary.

(3.) The plaintiff has instituted the accompanying suit for possession and injunction against the defendants (parents of the applicant) in respect of the ground floor of premises No.A-139, Kalkaji Extension, Delhi. The plaintiff's case is that the defendants No.1 and 2 had represented themselves to be the co-owners of the suit premises. As per the averments made in the plaint, the parties had entered into an Agreement to Sell dated 01.11.2009, in respect of the suit premises, whereunder the plaintiff had agreed to purchase the same for a sale consideration of Rs. 22,50,000/-. Thereafter, the sale deed was executed by the defendants in favour of the plaintiff in respect of the suit premises and on the said date, after adjusting the earnest money of Rs. 12,50,000/- paid by the plaintiff, the balance sum of Rs. 10 lacs was also received by the defendants.