LAWS(DLH)-2015-8-317

SONIA MEHRA Vs. MANISHA RAWAT

Decided On August 21, 2015
Sonia Mehra Appellant
V/S
Manisha Rawat Respondents

JUDGEMENT

(1.) CM(M) 208/2015

(2.) In the Civil Suit No.198/2014 filed in the year 2008, the petitioner was sued as defendant seeking a decree for specific performance in respect of the agreement to sell and purchase dated 19.4.2005 as well as decree for possession and injunction.

(3.) Written statement to the said plaint was filed on 20.11.2008. In paragraph 11 of the said written statement the plea taken by the petitioner/defendant reads as under: