VIKAS SINGH MALIK Vs. SMT. GEETA DEVI

JUDGEMENT

(1.) BY this order I shall dispose of the present suit filed by the plaintiff for specific performance and permanent injunction. An application for ex -parte ad interim stay was also filed by the petitioner. The defendant is the owner of the property bearing No. 46, Block H, Pocket 1, Sector -11 Rohini, Delhi - 1100085 (hereinafter referred to as the "said property"), admeasuring about 25.90 sq yards. The plaintiff herein is seeking a decree for Specific Performance with respect to the First Floor of the said property and also a decree for permanent injunction restraining the defendant or her legal heirs or representatives from creating any third party rights over the said property.

(2.) VIDE order dated 29.08.2008 the defendant was proceeded ex -parte.

(3.) AS per clause 1 of the Agreement, the whole transaction was to be completed by 10.06.2007. However, on the request of the defendant, the said Deed was executed and registered on 11.06.2007 before the Sub Registrar, Sub District North West, Pitampura, Delhi.