SHRI ASHOK KUMAR Vs. S P SINGH VERMA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS common order will dispose of two applications, namely IA no. 13094/2006 (for ad-interim injunction, by the plaintiff to restrain the defendants from selling, transferring or parting with possession of the suit property for the duration of the suit) as well as another application, i. e. IA 2570/2007 by the defendants for vacation of the interim order made on 5. 12. 2006.

(3.) THE plaintiff sues for specific performance of an Agreement entered into between him and the defendants on 11. 10. 2006. It is contended that the defendants agreed to convey title in respect of the plot No. RZA/43 measuring 404 sq. yards with built structures at NH-8, Mahipalpur Ext. N. D.-37 (hereafter referred to as the "suit property'' ). The plaintiff's claim is founded upon inter alia negotiations spanning several rounds, with the defendants and culminated in a written document, styled as a receipt signed by him and the defendant No. 1 on 11. 10. 2006. The said receipt is partly in Hindi; it incorporates modifications to a printed standard form receipt. At the back of the document, terms and conditions are handwritten.