CIVCON ENGINEERS AND ANR. Vs. RAJINDER KUMAR

JUDGEMENT

(1.) THE present suit has been filed by the plaintiff for permanent and mandatory injunction. The brief facts of the case are as under: -

(2.) PLAINTIFF No. 1 (a sole proprietor firm run by Shri Vikram Kumar) is a Builder/Developer of property bearing No. B -111 Greater Kailash -I, New Delhi and the present defendant is the elder brother of the proprietor, Shri Vikram Kumar.

(3.) THE plaintiff No. 1 had entered into a Collaboration Agreement dated 23rd September (Exh. P/1) for the construction of a building on the aforesaid property, with one Shri Puran Singh Sethi, and the plaintiff's case is say that on the same day, a General Power of Attorney and Will (Exh. P/2 -P/3), was also executed by Shri Puran Singh Sethi in his favor.