RICE ENGINEERING SUPPLY COMPANY, DELHI Vs. MOHINDER SINGH

JUDGEMENT

(1.) Raj Singh filed a suit against Rattan Singh and seven others in December 1990, for declaration that he was the owner in possession of the property. During the pendency of the suit, he sold the property to Mohinder Singh vide sale deed dated 10.7.1993. Said Mohinder Singh was, therefore, substituted in place of Raj Singh by order of the Court. A little later, Rattan Singh etc. sold the suit property to M/s. Rice Engineering Supply Company, the petitioner herein vide registered sale deed dated 12.7.1993. An application was moved by the vendee M/s. Rice Engineering Supply Company under Order 22 Rule 10 of the Code of Civil Procedure read with Order 1 Rule 10 of the Code, on 5.6.1994 for substitution in place of the defendants. This application was dismissed by the trial court vide order dated 25.2.1995. Aggrieved thereagainst, M/s. Rice Engineering Supply Company has filed this revision petition.

(2.) On notice being issued, plaintiff has put in appearance.

(3.) Learned counsel for the parties have been heard.