(1.) I .A. Nos. 1111/2013 (under Order VII Rule 11 CPC for rejection of counter -claim filed by the defendant) and 1112/2013 (under Order XII Rule 6 CPC for passing a decree on admission in the suit) 1. The present suit has been filed by three plaintiffs. Plaintiffs No.1 &
(2.) ARE businessmen and plaintiff No.3 is the mother of plaintiff No.2. The case of the plaintiffs is that the defendant was the sole and exclusive owner of built -up property bearing No. EC -5, Inderpuri, New Delhi - 110 012 admeasuring 500 sq. yds. situated in the area of village Naraina, Delhi (the suit property). The plaintiffs state that by way of a registered sale deed dated 01.11.2011, the defendant transferred the suit property to the plaintiffs for a total consideration of Rs.1,65,00,000/ -. The plaintiffs claim that the respective shares of the three plaintiffs in the suit property is as follows:
(3.) THE plaintiffs state that they sent a legal notice dated 20.04.2012 to the defendant demanding vacant, physical and unencumbered possession of the suit property. The plaintiffs state that on 28.04.2012, the defendant met the plaintiffs and agreed to resolve the matter amicably. On the same day, the defendant handed over vacant, unencumbered and physical possession of the suit property to the plaintiffs against a possession slip. The plaintiffs state that they took possession of the suit property on 28.04.2012 and also shifted some furniture and crockery into the suit property. They had scheduled a ''Greh Pravesh ''on the next date, i.e. 29.04.2012, which was a Sunday.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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