REGISTRAR UNIVERSITY OF DELHI Vs. STATE

JUDGEMENT

(1.) By this order, I shall dispose of the application filed under Order 1 Rule 10 CPC for impleadment of Shri Sandeep Nayar as party to the present proceedings. The brief facts are stated hereinafter. Sh. Roshan Lal S/o Sh. Tara Chand had at the time of his death i.e. 2nd February, 1997, a fixed place of abode at Cottage No. 13, West Patel Nagar, New Delhi. He was the absolute owner of this property.

(2.) Sh. Roshan Lal offered to give by way of Will the said property to the petitioner. He offered that after his death, till such time his wife was alive, the University would be entitled to rent in respect of one shop in the said property and his wife would be entitled to not only the share in the property but also to the rent which may accrue in respect of other shops in the said property.

(3.) It is stated that after discussions with the officials of the University of Delhi (petitioner), the deceased Sh. Roshan Lal executed a Will on 13.3.1974, bequeathing the said property in its favour, The wife of the deceased Shri Roshan Lal expired on 12th May, 1992.