(1.) PRESENT suit has been filed for Specific Performance of contract and permanent injunction. The prayer clause in the suit is reproduced hereinbelow:-
(2.) BRIEFLY stated the relevant facts of the present case are that defendants being co-owners of suit property bearing No.4-A, situated at Village Khureji Khas in the Abadi of Shiv Puri Extension, Delhi-110051 agreed to sell the aforesaid suit property to the plaintiff for a total consideration of Rs.36,50,000.00 out of which Rs.32,85,000.00 was paid at the time of registration of Agreement to Sell dated 04th July, 2011. The relevant terms of the registered Agreement to Sell are reproduced hereinbelow:-
(3.) ON receipt of the notice, both the defendants in identical language sought extension of time in their own handwriting on the back of the legal notice till 10th January, 2012. The English translation of the request of one of the defendants is reproduced hereinbelow:-