MANJU JAIN Vs. RABINDRA NATH DASS

JUDGEMENT

(1.) I.A. 16201/2018

(2.) In the present application, the defendant has admitted to the existence of the Agreement to Sell dated 13th June, 2012 with regard to the suit property i.e. B-11/8049, Vasant Kunt, New Delhi-110070. The defendant has also admitted to receipt of part of the sale consideration of Rs.1.25 crores and has averred that the defendant is willing to execute the sale deed in favour of the plaintiff within a time frame to be ordered by this Court subject to the plaintiff paying the balance sale consideration of Rs.1.65 crores.

(3.) Learned counsel for defendant states that the defendant who is the real allottee of the DDA flat still owns and possesses the house in question. He further states that the said house is currently occupied by his wife.