HANS KUMAR GUPTA Vs. LAL CHAND & ORS

JUDGEMENT

(1.) I.A. 24025/2015 (u/O XII Rule 6 CPC) in CS (OS) 3844/2014

(2.) The brief background of the present suit is that the Plaintiff and Defendants Nos.1 to 3 entered into an agreement to sell dated 1st January, 2012 by which the Defendants agreed to sell to the Plaintiff, property bearing No.C-92, Surajmal Vihar, Delhi-110092 ('suit property'). The salient terms and conditions of the said agreement are as under:

(3.) In terms of the said agreement, the Plaintiffs paid and the Defendants acknowledge the payment of Rs. 2.40 crores up to 30th April, 2012 and Rs. 13,33,400/- as time extension charges. The original receipt dated 30th April, 2012 acknowledging the said amounts has been filed with the plaint.