SANJEEV KUMAR ARORA Vs. SATISH MOHAN AGARWAL

JUDGEMENT

(1.) IA No. 15636/2016 (of D-1 u/O VII R-10 CPC)

(2.) The claim of the plaintiffs for money in the present suit is on the basis of the three defendants having sold immoveable property to the plaintiffs with a promise to deliver the title documents and the plaintiffs subsequently realising that the title documents were lying deposited by way of equitable mortgage with the State Bank of Patiala and for release whereof the plaintiffs had to deposit monies before the Debt Recovery Tribunal and which monies are now sought to be recovered from the defendants.

(3.) The suit has been labelled as a 'commercial dispute' pleading that the property purchased has always been used by the plaintiffs for commercial purpose.