FAZAL DIN Vs. UTTAM SINGH

JUDGEMENT

(1.) CM No. 4689-C of 2025 This application has been moved by Bahadur Singh and Hakam Singh under Order XXII Rule 10 CPC read with Sec. 151 CPC to implead them as respondents in the case. It is submitted by Ld. counsel that respondent - defendant Uttam Singh had transferred the suit property in favour of one Surjeet Singh by virtue of transfer deed dtd. 23/1/1989 (Annexure A-1) as registered in the office of Sub Registrar Malerkotla. Thereafter, Surjeet Singh transferred/ exchanged the said property in favour of the applicants vide exchange deed dtd. 28/11/2016 registered in the office of Sub Registrar, Malerkotla vide Vasika No. 2168 (Annexure A-2). This way, all the rights and interest in the suit property have been vested in the applicants and as such, they are entitled to be impleaded as respondents in the appeal.

(2.) No reply to the aforesaid application has been filed either by the appellant i.e. respondent of the present application, or by the respondent of the appeal. The application is supported by the copy of transfer dead as executed by Uttam Singh in favour of Surjeet Singh and then exchange-deed executed by Surjeet Singh in favour of the applicants.

(3.) In view of the above said documents and no contest on the part of the opposite party, the application is allowed. The applicants are permitted to be to be replaced as respondents of the appeal. Amended memo of parties is taken on record.