AMIT JAIN Vs. HARVINDER KAUR

JUDGEMENT

(1.) Present application has been filed under Order 12 Rule 6 CPC for judgment on admission against the defendant.

(2.) Briefly stated the relevant facts of the present case are that plaintiff has instituted the present suit against the defendant for a decree of Specific performance of Agreement to Sell dated 16th October, 2010 executed between the parties with respect to a plot admeasuring 100 sq. yds. bearing New No.IX/312, Plot No.45, situated at Gandhi Nagar, Delhi. Out of the total agreed consideration of Rs.2,09,50,000/-, only Rs.11,00,000/- was paid as earnest money.

(3.) The case of the plaintiff in the suit is that subsequently the intention of the defendant turned dishonest and, therefore, they did not execute the sale deed.