GOBIND DEWAN Vs. PRAVIN LALWANI

JUDGEMENT

(1.) By this order, I shall dispose of I.A. No. 8827/2007 filed by the plaintiff under Order 12 Rule 6 read with Section 151 of the Code of Civil Procedure, 1908.

(2.) The present suit has been filed for recovery of damages of Rs. 22,00,000/-, permanent injunction restraining the defendants and their agents and representatives etc. from selling, transferring, alienating or creating any third party interest over plots no. I-11/71 &72, Sector 16, Rohini, New Delhi - 110085 (hereinafter referred to as the "Ëœsuit properties "â„¢).

(3.) The facts of the case are that the plaintiff was approached by defendant no. 1 who had a General Power of Attorney executed in his favour with respect to the suit properties by the owners of the suit properties.