RKKR STEELS LTD Vs. VIRENDER PAUL DAGA

JUDGEMENT

(1.) I would be referring to the petitioner as defendant No. 1 and to respondent No. 1 as the plaintiff. Respondent No. 2 was defendant No. 2.

(2.) ADMITTED fact on which neither plaintiff nor defendant No. 1 are at variance is that on 25.9.1985 an agreement to sell was executed pertaining to a plot bearing No. 95, Block B -2, Mohan Cooperative Industrial Estate, New Delhi. plaintiff was the purchaser. Defendant No. 1 was the seller.

(3.) AFTER pleading what plaintiff thought were the essential facts, prayer made was as under: