RITU SAXENA Vs. J S GROVER AND ANOTHER

JUDGEMENT

(1.) Caveat No.614/2018

(2.) Exemption allowed subject to just exceptions.

(3.) This Regular First Appeal under Section 96 of Code of Civil Procedure, 1908 (CPC) is filed by the plaintiff in the suit impugning the judgment of the Trial Court dated 28.2.2018 whereby trial court has dismissed the suit for specific performance filed by the appellant/plaintiff of the Agreement to Sell dated 18.7.2004 with respect to the apartment bearing no.272, ground floor, Gulmohar Enclave, New Delhi-110049. Trial court has however passed a money decree in favour of the appellant/plaintiff and against the respondents/defendants for the amount of Rs.1 lakh along with interest @ 15% per annum, paid by the appellant/plaintiff/buyer to the respondents/defendants/sellers under the Agreement to Sell.