(1.) Didi Manjeet Kaur has filed this suit against Smt. Rekha Dagar and Maa Gayatry Properties, Defendants 1 and 2 respectively seeking specific performance of an agreement-cum-receipt dated 22nd June 2007 whereby Defendant No.1 agreed to sell to the Plaintiff the property being MIG Flat No. 96, Third Floor, Block-A-2, Sector-18, Rohini, Delhi-110085 shown in red in the site plan (hereafter 'suit property') in favour of the Plaintiff.
(2.) The Plaintiff describes herself as an Indian born American citizen. She has filed this suit through her attorney Smt. Meena Rani, a resident of Rohini, Delhi. The Plaintiff states that Smt. Meena Rani is her maternal aunt and that she executed a General Power of Attorney ('GPA') dated 19th September 2007 in her favour. The original of the GPA has been placed on record by the Plaintiff.
(3.) The case of the Plaintiff is that pursuant to negotiations that took place between Defendant No.1 and the Plaintiff's power of attorney ('PoA') and husband a receipt-cum-agreement dated 11th June 2007 was prepared by the property dealer, Defendant No.2. It is stated that the sale consideration was settled at Rs.28.50 lakhs. Rs.50,000 was paid as earnest money to Defendant No.1. According to the Plaintiff, the balance sum of Rs.28 lakhs was to be paid by August 2007. A sum of Rs.3.5 lakhs towards tax, water and electricity bills was to be paid by Defendant No.1 before 14th June 2007.