KRISHAN KUMAR WADHWA Vs. ARJUN SOM DUTT

JUDGEMENT

(1.) This chamber appeal is directed against an order dated 15.07.2019, whereby the learned Joint Registrar has dismissed the plaintiffs' application under Order VII Rule 14(3) Code of Civil Procedure, 1908 (hereinafter referred to as "the CPC") for filing additional documents.

(2.) The suit was instituted on 03.11.2015 for recovery of amounts allegedly due to the plaintiffs under an agreement to sell dated 03.01.2012, by which the plaintiffs agreed to purchase the suit property [B-8, Maharani Bagh, New Delhi] from the defendants. In the plaint, the plaintiffs refer to correspondence in which they have averred their readiness and willingness to pay the consideration under the said agreement, but subject to the defendants being ready and willing to execute the conveyance after fulfilling the compulsory requirements enumerated in the plaint.

(3.) In the written statements, the defendants inter alia take the position that the plaintiffs were not ready and willing to make the requisite payment.