DEVINDER KUMAR DIWAN Vs. RAJNI KAPUR

JUDGEMENT

(1.) This appeal is directed against an order dated 29th April, 2019, passed by the learned Single Judge in IA Nos. 17420/2018 and 17421/2018 in CS (OS) No.647/2018.

(2.) The three Appellants herein were Defendant Nos.1, 2 and 4 in the aforementioned suit. The Respondent Nos. 1 and 2 herein were the Plaintiffs. The aforementioned suit was filed seeking the partition of property number B-1, East of Kailash, New Delhi.

(3.) It must be noticed at the outset that the Defendant No.2 in the suit i.e. Mr. Mohinder Kumar Diwan has not joined as an Appellant, but has been impleaded as the Proforma Respondent No.3, supporting the Appellants.