BHATIA PROPCON PVT LTD Vs. ASHOK MEHTA

JUDGEMENT

(1.) Crl.M.A. 6100/2016

(2.) The defendant had filed his written statement on 21.10.2014, allegedly making the false claims therein. It is alleged that in order to defeat / delay the grant of decree in favour of the plaintiff, the defendant willfully, knowingly and deliberately made various false statements in his written statement which is reproduced hereunder:

(3.) It is argued by the learned counsel for the plaintiff that before filing the present suit for specific performance the plaintiff had served a legal notice on 24.01.2013 upon the defendant. The said notice was replied by defendant through his Advocate Ms.Shobhana Takiar vide reply dated 28.02.201 In the said reply it was, inter alia, alleged by the defendant: