CITY CENTRE POINT Vs. HARIHARASUDAN

JUDGEMENT

(1.) THIS order shall dispose of A.Nos.3144 to 3149 of 2012 and A.No.4875 of 2011 filed under Order XIV Rule 10 of O.S.Rules r/w Section 47 of the Code of Civil Procedure, as common question of law and facts have been raised in all these applications. For the sake brevity, the facts are being taken from A.No.3144 of 2012.

(2.) THE degree holder had entered into an agreement with the applicants / judgment debtors for sale of 72.28/50400 of undivided share of the land described in Schedule 'A' and 'B' to the agreement for sale for consideration of Rs.4,39,771.00 (Rupees Four Lakhs Thirty Nine Thousand Seven Hundred and Seventy One only) and for construction and allotment of an office on the third floor of the proposed commercial complex measuring 502 sq.ft.

(3.) ON 08.01.1988, the Member Secretary, MMDA asked the applicants to pay a sum of Rs.11,42,100.00 (Rupees Eleven Lakhs Forty Two Thousand and One Hundred only) as security deposit for Block 'H' and a sum of Rs.15,12,900.00 (Rupees Fifteen Lakhs Twelve Thousand and Nine Hundred only) as security deposit for Block 'I'. The judgment debtors complied with the demand.