AWANEESH JHA Vs. DESH RAJ

JUDGEMENT

(1.) Present suit has been filed for specific performance of Agreement to Sell dated 27th January, 2014 executed between plaintiff and defendant herein with respect to Plot No. 253-A, measuring 250 sq. yards comprising Khasra No. 1494, situated at Block G, Phase VI, Aya Nagar Extension, in the revenue estate of Village Aya Nagar, Tehsil-Mehrauli, Hauz Khas, New Delhi-110047 (hereinafter referred to as "suit Property"). The prayers in the plaint are reproduced hereinbelow:

(2.) This Court vide ex-parte order dated 26th February, 2014 granted an ad interim injunction restraining the defendant, his servants, employees, agents, attorneys from creating third party interest in the suit property. The said injunction was confirmed in the presence of counsel for both the parties vide order dated 26th May, 2014.

(3.) It is pertinent to mention that vide order dated 30th September, 2014 defendants were proceeded ex-parte and all evidence tendered by the plaintiff has gone unrebutted and unchallenged.