ASHWINI KUMAR VERMA Vs. VIJAY TANDON

JUDGEMENT

(1.) THE plaintiff has instituted this suit for specific performance of an oral Agreement to Sell by the defendants of sale of property No.39, Mandakini Enclave, Alaknanda, New Delhi to the plaintiff for a total sale consideration of Rs.35 lakhs out of which the plaintiff claims to have paid a sum of Rs.5 lakhs as token money (bayana).

(2.) SINCE the suit was not accompanied with any application for interim relief, the same was listed before the Joint Registrar and summons of the suit were issued to the defendants who filed written statement thereto and to which a replication was filed by the plaintiff.

(3.) THE counsel for the plaintiff states that the affidavits by way of examination -in -chief of all the witnesses of the plaintiff have been filed, though cross -examination has not commenced as yet.