KRISHAN BIDHURI Vs. NARENDER KUMAR

JUDGEMENT

(1.) Present suit has been filed for recovery of Rs.2,32,00,000/- (Rupees Two Crores Thirty Two Lacs Only) along with interest @ 8% per annum.

(2.) It is the case of the plaintiff that the defendant, claiming himself to be owner in possession of property bearing Khasra No. 792 at Village Manadpur Khadar, Abadi, now known as Madanpur Khadar Extension Part III, Tehsil Sarita Vihar (earlier Kalkaji), New Delhi - 110076 entered into an Agreement to Sell dated 11th May, 2013 with respect to a part of the aforesaid land admeasuring 3900 sq. yrds. (hereinafter referred to as 'suit property'), for a sum of Rs. 2,00,00,000/- (Rupees Two Crores Only).

(3.) It is stated that on 11th May, 2013 the entire consideration of Rs. 2,00,00,000/- (Rupees Two Crores Only) was paid to the defendant in cash and the defendant issued a receipt dated 11th May, 201 Pursuant to the above, on the same date, the defendant gave possession of the suit property to the plaintiff and issued a possession letter.