SEEMA THAKUR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) I.A.No. 3453/2014 (Under Order XII Rule 6 CPC by defendant no.6)

(2.) In the subject suit originally there were a total of five defendants. Defendant no.1 is the Union of India. Defendant no.2 is the Land and Development Office of the Union of India. Defendant no.3 is one Sh. Gopi Chand. Defendant no.4 is one Smt. Sunita Wadhwa, Defendant no.5 is Municipal Corporation of Delhi and Defendant no. 6 is Raj Kumar Bhatara, the applicant. Defendant nos. 3, 4 and 6 represent the same interest inasmuch as defendant no.3, Sh. Gopi Chand is said to have purchased the suit property from the plaintiff and thereafter sold the same to defendant no.4, Smt. Sunita Wadhwa and who thereafter further sold the same to the applicant/defendant no.6.

(3.) I may note that the subject suit is filed by the plaintiff, Smt. Seema Thakur not under her own signatures but the suit is filed through her attorney one Sh. Vijay Kapoor. Smt. Seema Thakur is stated to be settled abroad in the USA.