SATYAJEET SINGH BEDI Vs. ARUN JUNEJA AND ORS

JUDGEMENT

(1.) This order shall dispose of two Civil Revisions bearing Civil Revision No. 7157 of 2009 (Satyajeet Singh Bedi v. Arun Juneja and Ors. and Civil Revision No. 7156 of 2009 (Satyajeet Singh Bedi v. Arun Juneja and Ors.). However, facts are extracted from Civil Revision No. 7157 of 2009.

(2.) A few skeletal facts need to be noticed in order to appreciate the dispute between the parties.

(3.) The petitioner entered into an agreement to sell with respondent No. 1, on 2.6.2004 in respect of plot No. 357, situated at Sector 15, Faridabad measuring 400 square yards with 10% construction for a sum of Rs. 28,50,000/-, out of which Rs. 50,000/- in cash was paid by the petitioner to respondent No. l. as part payment. A sum of Rs. 5,00,000/- was paid on 21.8.2004 to respondent No. 2. against a receipt and possession was taken. Remaining sum was agreed to be paid within 15 days after the date of permission received from respondent No. 3.(HUDA). When the petitioner approached respondent No. 3 for the transfer of the plot in question, he came to know that permission has already been granted in the name of respondent No. 2. and at that time, for the first time, the petitioner came to know that respondent No. 1 has already sold the said plot to some one else.