NINA KHANNA Vs. NARAYAN PARWAL

JUDGEMENT

(1.) PRESENT appeal has been filed challenging the order dated 27th September, 2014 passed by the Joint Registrar dismissing the appellantdefendant's application under Order I Rule 10 CPC for impleadment of M/s. Unique Buildwell (India) Pvt. Ltd. The relevant portion of the impugned order is reproduced hereinbelow: -

(2.) THE relevant facts of the present case are that the respondents -plaintiffs have filed the present suit challenging the Assignment Deed dated 29th April, 2010 whereby the appellant -defendant had assigned 4.665% share in property No.7, Hailey Road, New Delhi for a consideration of Rs.2 crores. Only Rs. 1 lac has been paid by respondents -plaintiffs to the appellant -defendant till date.

(3.) IN the plaint, it has been averred that the appellant -defendant had no right, title and interest in the property and as a consequence, he could not have transferred any right by way of the impugned Assignment Deed.