NEELAM CHAUDHARY Vs. KHAJAN SINGH

JUDGEMENT

(1.) Heard Sri Raj Kumar, learned counsel for the petitioner as well as Sri Rakesh Pandey assisted by Sri Shailesh Upadhyay, learned counsel for the respondents.

(2.) The petitioner has approached this Court challenging the order dated 31.03.2014 passed by the Additional District & Sessions Judge, Ghaziabad rejecting the petitioner's application for impleadment under Order 22 Rule 10 C.P.C. in Civil Appeal No. 68 of 2004, Mathan Singh and others versus Khajan Singh and others.

(3.) The respondent no. 9 executed a registered sale deed on 05.12.1986 in favour of the defendant/respondents no. 7 and 8 in respect of the suit property. The plaintiff/respondent-Ist set filed Original Suit No. 163 of 1989 in the court of Additional Civil Judge (Senior Division) Hapur Ghaziabad (Khajan Singh and others Versus Mathan Singh and others), seeking cancellation of the sale deed, during pendency of the suit, the defendant/respondents no. 7 and 8 executed a registered sale deed of the suit property on 20.12.2001 and 02.12.2003, respectively, in favour of the petitioner i.e. transferee pendente lite. The suit was decreed on 21.04.2004.