SAJJAN PAL Vs. USHA MEHTA

JUDGEMENT

(1.) THE appellant Sajjan Pal has filed a suit seeking specific performance of a written Agreement to Sell dated July 07, 2010 executed between him and the respondent Usha Mehta.

(2.) THE Agreement to Sell concerns flat bearing No.C -105, Sai Baba Cooperative Group Housing Society Ltd., Sector -9, Plot No.4, Rohini, Delhi. It records that the agreed sale consideration is Rs.25,00,000/ - (Rupees Twenty Five Lacs only). It records that Sajjan Pal has paid Usha Mehta Rs.20,00,000/ - (Rupees Twenty Lacs only) through RTGS clearance on July 07, 2010 i.e. on the date when the Agreement to Sell was executed. It records that balance payment would be paid by December 07, 2010. It is the case of Sajjan Pal that on December 07, 2010 whereas he reached the office of the Sub -Registrar Usha Mehta did not reach the office of the Sub - Registrar.

(3.) ISSUING summons in the suit vide order dated December 14, 2010 it was directed that parties shall maintain status quo with respect to the flat.