RAKSHA RANI Vs. JAGDISH RAJ SAGGAR

JUDGEMENT

(1.) Revision Petition has been filed on behalf of the Petitioner/Defendant No. 2/Virender Kundra against the Order dtd. 4/3/2023 vide which their Application under Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC, 1908') seeking rejection of the Suit of the Respondent/Plaintiff, has been dismissed by the learned Additional District Judge.

(2.) The facts in brief are that the Respondent/Plaintiff had filed the Suit for Specific Performance of the Agreement to Sell dtd. 1/4/2023 in respect of the Property bearing Flat No. 386, Pocket-6, Sector B-4, Narela, Delhi-110040 (hereinafter referred to as 'subject property') against the Petitioners/Defendants.

(3.) It is submitted that the subject property was allotted to Respondent/Defendant No.1/Raksha Rani and her husband, namely, Shri Kirshan Lal by the Delhi Development Authority (DDA) vide File No. A-339, (1897) 2002/HSRPM/NA and vide Demand Letter dtd. 11/7/2002.