CHANDRA PRAKASH AGARWAL Vs. PRAHLAD RAI KHAITAN

JUDGEMENT

(1.) This application has been filed by the plaintiff for directions on the defendant Nos. 1 and 2 to make payment of arrear service charges for use of the facilities at 'Raj Kamal' building at 13, Camac Street, Kolkata-700 017, for appointment of a Receiver over an office space on the fourth floor of the said building and other reliefs. It is the case of the plaintiff petitioner that by a Deed of Conveyance dated 4th August, 1955, his mother, Dankha Devi Agarwal, since deceased, the original plaintiff, purchased the said Premises No. 13, Camac Street, Kolkata-700 017.

(2.) In 1973-1974, the said Dankha Devi Agarwal started construction of a multi storeyed building at Premises No. 13, Camac Street, Kolkata - 700017. The said building was promoted, constructed and maintained through a firm, Camac Development Corporation, which belonged to Dankha Devi Agarwal.

(3.) In March, 1977, Dankha Devi Agarwal, since deceased, the original plaintiff, entered into an agreement with the defendant Nos. 1 and 2 for sale of an office space measuring about 2225 Sq. Ft. on the 4th Floor of the said building, which has been named 'Raj Kamal'.