RAJESH KUMAR BHOLA Vs. RAVINDER SINGH AND ORS.

JUDGEMENT

(1.) By way of this order, I propose to decide the above mentioned application filed by the plaintiff under Order XII Rule 6 CPC.

(2.) The plaintiff filed the suit for recovery and damages. The defendant No. 1 was served with the summons on 2nd June, 2014. The plaintiff supplied the complete set of the paper -book on 22nd July, 2014. The written statement was filed by defendant No. 1 on 24th September, 2014. Despite of that, the time for filing the written statement was extended and the plaintiff's application under Order VIII Rule 10 CPC was disposed of.

(3.) The case of the plaintiff is that he with intent to purchase and the defendant No. 1 with an expression to sell executed an Agreement to Sell dated 19th September, 2010 with the plaintiff in respect of property bearing 4/60, WEA, Karol Bagh, New Delhi admeasuring 260.9 sq.yds. (hereinafter referred to as the 'suit property').