CHUMDEN NANGPA Vs. TENZING YAPSHI YUTHOK

JUDGEMENT

(1.) This judgment shall dispose two writ petitions identical in nature and between the same parties.

(2.) In both the writ petitions the petitioner (the plaintiff) challenges an order dtd. 14/11/2022 allowing the application for impleading subsequent transferees and a lessee filed by the respondent no.1 (defendant no.1).

(3.) In both the proceedings the plaintiff had filed a suit against the defendant no.1 alleging that he had misused the trust reposed on him by the plaintiff as he was her grand niece's husband; made her sign on blank papers on the pretext of helping her get compensation for construction of road on her land; preparing false power of attorney dtd. 20/7/2016 (power of attorney) and gift deed dtd. 22/1/2019 (gift deed) and sale deed dtd. 25/4/2016 (sale deed) respectively and disposing of her property.