PRANAY DUBEY Vs. MEENA KUMARI

JUDGEMENT

(1.) THE present suit was filed by the plaintiffs for specific performance praying that a decree of specific performance be passed with regard to the agreement dated 21.11.2008 or alternatively a decree of Rs. 1 crore be passed along with interest @ 24% p.a. and a sum of Rs.50 lac as damages.

(2.) BY this order I propose to pass order in the following pending applications filed by the parties : a) I.A. No. 10702/2009 under Order XXXIX Rules 1 & 2 of the Code of Civil Procedure, 1908 filed by the Plaintiffs. b) I.A. 314/2010 under Order 40 Rule 1 of the Code of Civil Procedure, 1908 filed by the plaintiffs. c) I.A. 4573/2010 under Order XXXIX Rules 3(A) & 4 of the Code of Civil Procedure, 1908 filed by the defendants. d) Crl. M.A. No.17344/2010 under Section 340 Cr.P.C. filed by the plaintiffs. e) CCP No.130/2010 filed by the plaintiffs.

(3.) IT is stated in the plaint that the plaintiffs had approached the defendants many times for getting the sale deed executed, but, the defendants ignored the requests despite of the fact that they are very much willing to perform the remaining of the contract and buy the suit property.