VATIKA LTD Vs. KARAN MAHENDRU

JUDGEMENT

(1.) Arguments were advanced in appeal only with reference to issues No. (iii) and issues No. (vi), (vii), (viii) and (ix), which read as under:-

(2.) It was agreed by learned counsel for the parties that issues (vi), (vii), (viii) and (ix) encompass only one issue: Whether towards sale consideration the respondents had to pay a further sum of Rs 1 lakh apart from Rs 1 lakh admittedly paid in two installments by them to the appellant on June 05, 1987 and November 19, 1987.

(3.) Vide Ex. P-2, the appellant invited people to purchase farm land on a 300 acre land proposed to be developed by the appellant, and in the brochure Ex. P-2, inter-alia, informed as under:-