MANOHAR LAL ARORA Vs. SUNILA AGARWAL

JUDGEMENT

(1.) The plaintiff has filed the suit for the following reliefs:

(2.) The plaintiff claimed the relief of specific performance or in the alternative for the recovery of Rs.l3,50,000.00 . I do not want to refer to the pleadings in details because the partics had indulged in prolixity of pleadings with a view to projecting their respective contentions. The defendants have joined issues with the plaintiff only on the question for the purpose of receiving the money. The receipt of Rs, 13,00,000.00 by the defendants is admitted. The reasons given by the defendants that it is for business purpose and not for the purpose of selling the property to the plaintiff. This is a matter to be considered at the time of trial of the case.

(3.) IA No-514/95 is filed by the plaintiff. The plaintiff prays for the following reliefs in the IA.