ARUN KHANNA Vs. RAJEEV GUPTA

JUDGEMENT

(1.) The present appeals are directed against the judgment and order passed by the learned Additional District Judge, Delhi whereby the suit filed by the appellant herein was dismissed on the ground that the appellants/plaintiffs have played fraud on the Court by withholding material informations.

(2.) The appellants as plaintiffs filed a suit for recovery of possession of immovable property under the provisions of Sections 5 and 6 of the Specific Relief Act and also for decree of recovery of mesne profits and for a decree of permanent injunction in respect of premises described as 8/289, Sunder Vihar, Paschim Vihar, New Delhi. In the said suit following reliefs were sought for:

(3.) The aforesaid reliefs are sought for on the basis of the cause of action as stated in the plaint as follows: