RAJ KUMAR GAUR Vs. NARAIN DASS KAPOOR

JUDGEMENT

(1.) (ORAL)

(2.) EX. P. 59/2009 has been filed by Raj Kumar Gaur for possession of the first floor in Anupam Plaza, Plot No.3, Local Shopping Centre, West Trilok Puri, Mayur Vihar, Phase-I, in terms of the order dated 27.03.2008 passed in CS(OS) 1819/2007.

(3.) THE case of M/s. R.U.Builders Pvt. Ltd. is that under the Agreement executed between the parties on 20.02.2007, the purchaser was required to pay VAT, maintenance charges, service tax and security deposit, in addition to the sale consideration agreed between the parties and, therefore, he was asked by it to make payment of a sum of Rs. 8,38,967.70, so that sale deed may be executed in his favour and the possession may be given to him. It is also alleged that the completion certificate has already been obtained on 29.07.2009 and the possession has also been offered to the decree holder on payment of Rs. 8,38,967.70.