(1.) The lead Suit CS (OS) 1336/1998 has been filed by the Plaintiff/Sh. Ajay Narain, seeking a Decree of Declaration that the General Power of Attorneys, Agreements to Sell and other related documents in respect of property bearing No. 110, Jor Bagh, New Delhi (hereinafter "Suit Property") would not come into operation till 31/12/1999. Further, the Plaintiff has also sought the relief of Permanent Injunction to restrain the defendants from acting on any of these documents or to create third party interest in the Suit Property.
(2.) The Defendants, Ms. Arti Singh and Sh. Kanwar Raj Singh of the lead Suit, have filed the cross Suit bearing No. CS(OS) 2273/2000, against the Plaintiff/Ajay Narain, titled Aarti Singh & Ors. v. Ajay Narain, seeking Specific Performance of the Agreements to Sell and the related documents and Injunction. For the convenience, Ajay Narain shall be referred to as Plaintiff and Ms. Arti Singh and Sh. Kanwar Raj Singh as the defendants.
(3.) Briefly stated, Smt. Kanso Devi, during her life time acquired the Suit Property bearing No.110, Jor Bagh, New Delhi vide Lease Deed dtd. 24/12/1960, executed in her favour by Land & Development Officer, New Delhi. The house was built by her from her own funds.
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