T S ANAND Vs. KARUN ARORA & ORS

JUDGEMENT

(1.) The petitioner has been impleaded as fourth defendant in the civil suit (presently registered as CS-242/2016) which was instituted in September, 2012 by the first respondent initially on the original side of this Court when it was registered as CS (OS) 2778/2012. The suit is now pending in the Court of Additional District Judge-01, North, Delhi, it having been transferred from the original side of this Court on account of change of pecuniary jurisdiction.

(2.) By the aforesaid suit, the first respondent (plaintiff) seeks reliefs in the nature of declaration and permanent injunction. It may be noted here that the suit is primarily directed against, and is being contested by, the petitioner (fourth defendant), there being a dispute between the said set of parties with regard to the suit property, it being described as a plot of land admeasuring 1000 square yards i.e. 1 bigha forming part of khasra no. 270, situate in Village Shahbad Daulatpur, Delhi.

(3.) The petitioner is aggrieved because the trial court, by order dated 19.05.2016, dismissed his application for rejection of the plaint under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC).