SUJAN BHABANI PRASAD CHATTERJEE Vs. RAJENDRA KUMAR SINGH

JUDGEMENT

(1.) Rule. Heard. With consent of the parties, heard finally at the admission stage.

(2.) Petitioners (Plaintiffs) instituted Special Civil Suit No.660 of 2014 against the respondents/defendants seeking following reliefs:

(3.) Respondent No.1-Defendant No.1 executed agreement for sale on 11th Feb., 2014 and agreed to sell flat no.303 third floor, type 'C' Nilkanth Co-operative Housing Society Ltd., Ghodbunder Road, Thane (West) (hereinafter referred to as 'Suit Flat') to the petitioners upon certain terms and conditions, which were as under: