SURJIT SINGH BHATIA Vs. TEJ RAJ SINGH GOEL

JUDGEMENT

(1.) THE Plaintiffs have filed the present suit seeking specific performance of Agreement to Sell dated 27.06.2008 in respect of property bearing No. D -104, Defence Colony, New Delhi, admeasuring 333 sq. yards.

(2.) THE property was purchased by the Defendant by Sale Deed dated 18.02.1984, and was converted from lease -hold to free -hold vide Deed of Conveyance dated 02.12.2005.

(3.) THE Plaintiffs claim to have paid to the Defendant earnest money in the sum of Rs. 1 lac in cash on 26.06.2008, and on 27.06.2008 an Agreement to Sell was executed and a further sum of Rs.1 crore was paid to the Defendant. It was agreed that the balance consideration would be paid to the Defendant within 100 days of the date of the execution of the agreement i.e. on or before 06.10.2008.