GURCHARAN SINGH Vs. AMAR INFRACON PVT LTD

JUDGEMENT

(1.) PLAINTIFFS Gurcharan Singh Saini and his wife Manpreet Kaur Saini have filed this revision petition under Article 227 of the Constitution of India assailing judgment dated 19.4.2011 passed by learned Additional District Judge, Gurgaon.

(2.) PLAINTIFFS/petitioners have filed suit against defendants/respondents for permanent injunction alleging that the defendants agreed to sell the suit property to the plaintiffs and received 10% of the sale consideration. The defendants threatened to alienate the suit property to third person by returning the money of the plaintiffs. The plaintiffs accordingly sought permanent injunction restraining the defendants from alienating the suit property. Temporary injunction to the same effect till final decision of the suit was also claimed.

(3.) DEFENDANTS resisted the suit and the application and controverted the allegations of the plaintiffs. It was pleaded that there was no concluded contract between the parties. Various other pleas were also raised.