JAGJIT SINGH OBEROI Vs. RANJEET KAUR

JUDGEMENT

(1.) The plaintiff has filed this suit for specific performance of contract and permanent injunction against the defendants in respect of property bearing No. I-34, Jangpura Extn., New Delhi- 110014 (hereinafter referred to as the "suit property") built up on a plot of land admeasuring 200 sq. yards.

(2.) The plaintiff is an individual who is residing at 1/64, Jangpura Extension, New Delhi-110014. Defendants namely, Ranjit Kaur and Abnash Kaur are the co-owners of the suit property. Defendant No. 1 is the daughter of defendant No.2.

(3.) The defendant No.1 had entered into an agreement to sell dated 18th March, 2007 with the plaintiff for selling of basement and second floor with its terrace rights over and above the second floor in the suit property for a total sale consideration of Rs.1,31,00,000/-.