INDIAN OIL PLAZA Vs. MONIA KHANNA

JUDGEMENT

(1.) This order of mine shall dispose of two revision petitions bearing Nos.7144 of 2016 and 7171 of 2016, preferred against the impugned order dated 20.07.2016 (Annexure P-1), whereby, the application filed by the petitioner-plaintiff under Order 1 Rule 10 of Code of Civil Procedure for impleading the transferees of sale deed, namely, Pran Nath Kanwal and Sanjeev Kumar Mehra as defendants no.4 and 5, has been dismissed.

(2.) Mr. Anil Chawla, learned counsel appearing on behalf of the petitioner-plaintiff submitted that two suits were filed for declaration and permanent injunction restraining the defendants from selling, alienating the suit property bearing private no.30 khasra no.82/10, 82/11 measuring 150 square yards and recovery of amount on the premise that defendant no.1 was employee of the petitioner at his petrol pump and maintaining the account books, much less sale register. She mis-appropriated the amount of Rs.37,29,256.70 approximately and FIR bearing No.249 dated 12.06.2010 under Sections 381, 420 IPC was registered at police station Civil Lines Amritsar, wherein, as per the judgment dated 08.07.2016, she was convicted by the competent Court.

(3.) Defendant no.1 alleged to have purchased the properties in question and interim application was filed which was dismissed by holding that rights of plaintiff can be protected as per the doctrine akin to "lis pendens". However, during the pendency of suits, defendant no.1 transferred the suit property, vide sale deed dated 18.08.2011 and in this manner, moved two applications, one for amendment of the plaint for incorporating para no.10A and as well as impleadment of the transferee. The trial Court allowed the application for amendment of the plaint but refused to impleadment of transferee. The order under challenge, thus, suffers from illegality and perversity. The plaintiff should not be relegated to file an independent suit.