SURENDER MALIK Vs. RAJ BALA

JUDGEMENT

(1.) IA No.12383/2013 (under Order 8 Rule 10 CPC filed by the plaintiff)

(2.) IT is stated that the plaintiff has filed the present suit for specific performance, ejectment/recovery of possession, recovery of usage charges, damages pertaining to property bearing Plot No.C -120 -A, area measuring 137.1/2 (137.5) Sq. Yds. out of Khasra No.731 min to 733, situated in the revenue estate of Village Nawada, Delhi State in the abadi known as Mohan Garden, Uttam Nagar, New Delhi -110059.

(3.) IT is stated that on 20.07.2012 this Court passed the status quo with regard to title and possession of the subject property and the plaintiff served a complete set of plaint, injunction application and annexure in compliance of Order 39 Rule 3 CPC to the defendants. It is further averred that on 10.09.2012 counsel for the defendants appeared and made a statement that copies supplied to the defendants are incomplete/deficient.