ROHIT KUMAR Vs. DALIP KUMAR JAIN

JUDGEMENT

(1.) This is a suit on behalf of the plaintiffs, seeking for passing a decree ofpossession with regard to the property bearing No. 16, situated at First Floor in DeshBandhu Gupta Market, Karol Bagh, New Delhi, consisting of four rooms.

(2.) It is submitted on behalf of the plaintiffs that on 2.12.1996 the defendant executeda receipt acknowledging the sum of Rs. 1,50,000.00 towards the sale consideration asalso other documents which included a General Power of Attorney and a SpecialPower of Attorney since the defendant was desirous of selling the property.

(3.) It is the plaintiffs' case that it was agreed between the plaintiffs and the defendantthat after receipt of the payment and also after the execution of various documentsthe defendant will hand over the peaceful vacant possession of the aforesaid property.It is further the plaintiff's case that after receiving the payment and executing thevarious documents, the defendant contracted various other property dealers fordisposing of the property at a higher value.