GURPREET SINGH AHLUWALIA Vs. AMAN KHORANA

JUDGEMENT

(1.) It is submitted by the learned counsel for the appellant that this appeal had to be filed for the reason that by the interim ex-parte order dated 1st November, 2017, the learned Single Judge had directed the appellant to maintain status quo with regard to title and possession of the entire property bearing no. F-3, Kailash Colony, New Delhi- 110048.

(2.) It is submitted by the appellant that the suit filed by the respondent is for recovery of only Rs.2.15 crores out of which the respondent has allegedly paid Rs.1.70 crores to the appellant.

(3.) The appellant submits that he is the co-owner of the property alongwith his brother and that the two brothers had jointly entered into a collaboration with a builder to reconstruct the property and had also handed over possession of two floors to the builder before the order of status quo was passed by the learned Single Judge. It is submitted that the present market value of the property is over Rs.20 crores and the value of one reconstructed flat would be well over Rs.7 crores.