MANOJ KUMAR Vs. RAJINDER SINGH SAWHNEY AND ORS.

JUDGEMENT

(1.) I.A. 3360/2014 (by the plaintiff u/O VI R 17 CPC)

(2.) Today, learned counsel for the plaintiff points out that the Agreements to Sell executed between the plaintiff and the three defendants are dated 21.11.2005 qua the defendant No.1 and dated 30.11.2005 qua the defendants No.2 and 3 and the parcels of land in question are situated in village Badarpur Khadar, Burari. She submits that the defendants No.1 and 2 are the Directors of the defendant No.3/company and all the three defendants are owners of different parcels of land situated in the same village in respect whereof the plaintiff had entered into separate Agreements to Sell that are the subject matter of the present suit. It is thus clarified that as the three Agreements to Sell were a part of a series of transactions in respect of different parcels of land, all situated in the same village, the present suit as instituted would be maintainable.

(3.) The Court is satisfied with the explanation offered by the counsel for the plaintiff and the case is proceeded with insofar as the present application for seeking amendment of the plaint is concerned.