VASHDEV BHAGWANDAS MALKANI Vs. SHOBHA RAMCHANDRA KRIPLANI

JUDGEMENT

(1.) THE plaintiffs seek an order directing the defendants to enter into a development agreement.

(2.) BY an advertisement dated 27th May, 2007, the defendants invited proposals from builders and developers. The defendants reserved their right to reject the proposals received without assigning reasons. By a letter dated 20th June, 2007, the plaintiffs submitted an offer. The plaintiffs offered a sum of Rs.1,11,11,000/-. The plaintiffs paid a sum of Rs.11,11,111/- as part payment. The plaintiffs claim that they have paid a total amount of about Rs.31,00,000/-.