PRADEEP JAIN Vs. AMEENA BEGUM

JUDGEMENT

(1.) THE plaintiff has sued for specific performance of an Agreement dated 27th May, 2008 of sale of property bearing No.RZ-502/21-22 ad measuring 60 sq. yds. comprised in Khasra No.450, Tuglakabad Extension, New Delhi pleading:-

(2.) SUMMONS of the suit and notice of the application for interim relief were issued and vide ex parte ad interim order dated 8th September, 2008 on statement of the plaintiff that he on his own accord is ready and willing to deposit Rs.5 lacs within two weeks, the defendants were restrained from alienating, encumbering or parting with possession or creating any third party interest in the said property. The plaintiff was also directed to deposit Rs.5 lacs in this Court within two weeks and which was deposited.

(3.) THE plaintiff filed a replication controverting the contents of the written statement and reiterating the version in the plaint.