RAJNI SINGH Vs. CHATTAR SINGH SAINI

JUDGEMENT

(1.) Sh. Chattar Singh Saini (since deceased) had filed a suit for declaration, permanent injunction and mandatory injunction. Such suit was filed way back in year 2011 and plaintiff, inter alia, sought a decree of mandatory injunction. The abovesaid suit was later on amended and plaintiff prayed for a decree of possession in respect of suit property, situated at Village Masjid Moth, Tehsil Hauz Khas, New Delhi.

(2.) When the abovesaid suit was at the stage of final arguments, an application was moved by Ms. Rajni Singh (petitioner herein) and Mr. Jagdish Chandra (since deceased) to intervene in the matter. They requested for their impleadment contending that the first floor and the second floor of the same property had been purchased by them vide sale deeds dtd. 29/10/2015 and 30/12/2016.

(3.) Such application was allowed by learned Trial Court on 5/8/2024 and they were, accordingly, impleaded as defendants. It seems that the abovesaid request was not even opposed by plaintiff as they did not want any further delay in the disposal of their suit.