PUSHPESH SINHA Vs. RAJIV BATRA

JUDGEMENT

(1.) THE plaintiff has filed this suit for declaration and permanent injunction against the defendants above mentioned.

(2.) THE plaintiff states that he is the absolute/exclusive owner of the property bearing No. EA-6, Inder Puri, New Delhi- 110012 admeasuring about 200sq yards (hereinafter referred to as the said property). THE said property was purchased from defendant No. 2 i.e. Sri Nand Kishore Batra for a consideration of Rs. 1,00,00,000/- (one crore only)

(3.) PLAINTIFF submits that at the time of delivery of possession on 13.04.2009, defendant No. 2 disclosed that some household articles were lying in one of the rooms of the said property and the same would be removed within a few days.