J L GUGNANI Vs. KAMLENDER SINH

JUDGEMENT

(1.) BY this order, I propose to decide the pending application being I.A. No.12824/2010 filed under Order VI, Rule 17 read with Section 151 CPC, by the plaintiff. CASE OF THE PLAINTIFF AS PER PLAINT

(2.) THE plaintiff Mr. Gugnani had entered into an agreement to sell dated 28.8.2004 with the defendant Kamlendra Sinh for purchase of a property bearing No. A-9/20 admeasuring 1069 sq yards, situated at Vasant Vihar, New Delhi. THE defendant agreed by virtue of the agreement, to sell his rights, in the above property to the plaintiff on a sale consideration of Rs.2,50,00,000/- (Rupees Two Crore Fifty Lac) out of which a sum of Rs.10,00,000/- (Rupees Ten Lac) were paid.

(3.) DURING the pendency of the suit proceedings, the plaintiff has now filed the abovementioned application for amendment of the plaint.