JAI BHAGWAN Vs. RAKESH

JUDGEMENT

(1.) The plaintiff has instituted this suit for specific performance of Agreement to Sell dated 30th January, 2013 with respect to 2 bigha 2 biswas of Khasra No. 86/2 situated in the revenue estate of village Pooth Khurd, Delhi and in the alternative for recovery of Rs. 26 lacs with interest and for permanent injunction.

(2.) The suit was entertained and summons thereof issued, though no ex parte relief sought of restraining the two defendants, namely, Rakesh and Jitender Singh against whom the suit was filed, from dealing with the property, granted.

(3.) Pleadings in the suit have been completed and the suit is ripe for framing of issues and for hearing of the application for interim relief.