SANJAY MAAN Vs. TILAK RAJ ARYA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dtd. 6/11/2020 whereby the application of the applicant under Order XXXIX Rules 1 and 2 cpc has been dismissed.

(3.) Appellant alleges to have entered into an agreement to sell dtd. 13/3/2020 with respondent No.1 for purchase of third floor (right side) with complete roof rights of property bearing number C-68, Freedom Fighters Enclave, Neb Sarai, New Delhi for a total sale consideration of Rs.45 lakhs. As per the appellant, appellant had paid the entire sale consideration of Rs.45 lakhs to respondent No.1 and possession was delivered to the appellant and presently is occupied by a tenant of the Appellant.