UMANG SAHAI AGGARWAL Vs. JAI PRAKASH

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) To appreciate the contention raised on behalf of the appellant, brief recapitulation of the facts is necessary. Respondent No.1/plaintiff had preferred the underlying suit for specific performance, injunction and recovery of money, thereby claiming that the appellant had executed a Receipt-Cum-Agreement dtd. 5/1/1994 in his favour with respect to 1/4 undivided share in land measuring 4 bighas 11 biswas in Khasra No.118, situated in Village Khera, Green Park, New Delhi.