TANU GOEL Vs. GIRISH CHOPRA

JUDGEMENT

(1.) This is a suit for specific performance of an agreement to sell dated 15th June, 2010 whereby the defendants agreed to sell the entire third floor with terrace rights of property No. 9, Sukhdev Vihar, New Delhi to the plaintiffs for a consideration of Rs. 4 Crore 25 Lacs. A sum of Rs.50 Lacs was paid to the defendants at the time of execution of the agreement and the balance sale consideration was agreed to be paid on or before 15th August, 2010. The possession of the premises, the subject matter of the agreement, was agreed to be given to the plaintiffs at the time of registration of the sale deed, after receiving the full consideration.

(2.) It was stated in the agreement that the defendants have taken a home loan from the Bank of Baroda and that they had assured the plaintiffs that on or before the registration of sale deed, the loan will be returned to the bank and all installments in respect of the portion being sold to them would be cleared. Photocopies of all the relevant documents were handed over by the defendants to the plaintiffs at the time of execution of the agreement.

(3.) In terms of the aforesaid agreement dated 15th June, 2010, the plaintiffs made further payment of Rs. 25 Lacs by way of a cheque in favour of the defendant no. 1. Yet another payment of Rs. 25 Lacs was made by the plaintiffs by way of a cheque in favour of defendant No.3 Divij Infra Projects Private Limited, in which the defendant nos. 1 and 2 were the directors. This according to the plaintiffs, was done on the request of defendant nos. 1 and 2. It is alleged in the plaint that despite repeated requests from the plaintiffs, the defendant nos. 1 and 2 did not provide No Dues Certificate from Bank of Baroda in respect of the home loan taken by them and sought some more time to perform their part of the contract in terms of the agreement dated 15th June, 2010. The request was acceded to by the plaintiffs, though they were always ready with the entire balance sale consideration and had also got a home loan of Rs. 2 Crore 91 Lacs sanctioned from the Standard Chartered Bank on 31st July, 2010 and had also delivered the copy of the sanction letter to defendant nos. 1 and 2.