ARVIND SARASWAT Vs. RAKESH SHARMA

JUDGEMENT

(1.) The present suit has been filed by the plaintiff against the defendant under Order XXXVII CPC for recovery of a sum of Rs.26,06,719/- along with pendent lite and future interest @ 15% per annum.

(2.) Brief facts of the case as stated in the plaint are that in the year 2005 the defendant, who is the son-in-law of the real younger brother of the plaintiff, represented that M/s S.K. Promoters and Developers, of which he is the proprietor, had formed a Co-operative Group Housing Society, namely " Saraswati Kunj Co-operative Group Housing Society Ltd.". The society is registered under the Haryana Cooperative Societies Act and has been allotted land at Wazirabad, Gurgaon for plots to be transferred to its members.

(3.) The defendant further represented that M/s S.K. Promoters and Developers was the developer of the said land in Gurgaon and that the defendant was competent and authorised to make members of the said society and sell/allot/transfer plots to be carved out of the land allotted to the society.