BADAL Vs. NIRANJAN PROPTECH PVT. LTD.

JUDGEMENT

(1.) C.M. No.5970/2018 (for exemption) in RFA No. 178/2018 C.M. No.6055/2018 (for exemption) in RFA No. 179/2018 1. Exemptions allowed subject to just exceptions. C.Ms. stand disposed of. C.M. No.5971/2018 (for delay) in RFA No. 178/2018 C.M. No.6056/2018 (for delay) in RFA No. 179/2018

(2.) For the reasons stated in the applications the delays of 7 days in re-filing the appeal are condoned. C.Ms. stand disposed of. RFA No. 178/2018 and C.M. Appl. No. 5969/2018 (for stay) RFA No. 179/2018 and C.M. Appl. No. 6054/2018 (for stay)

(3.) These Regular First Appeals under Section 96 of the Code of Civil Procedure, 1908 (CPC) are filed impugning the judgment of the Trial Court dated 21.8.2017 by which the Trial Court has dismissed the suits filed by the appellants/plaintiffs for declaration, cancellation and injunction with respect to agreement to sell dated 31.1.2005 entered into by the appellants/plaintiffs with respect to land admeasuring 10 Bighas 17 Biswas in RFA No. 178/2018 and 9 Bighas 18 Biswas and 12 Biswanis in RFA No. 179/2018. The total land which is subject matter of the appeals is land comprised in 22 Bighas and 5 Biswas of Mustatil No. 60, Kila No. 4/3 [1-12], 7[4-8], 8[4-16], 12[4-9], 13 Min [4-2], 18 min, [1-4], 23 Min [0-12], 26 Min. [0-5], 28[0-17] situated in the Revenue Estate of Village Bijwasan , Tehsil Vasant Vihar, New Delhi. For the sake of reference facts of RFA No. 178/2018 are stated.