SMT. URMIL BHASIN Vs. VED PARKASH GAUBA

JUDGEMENT

(1.) Petitioner is defendant in the suit titled as Ved Parkash Gauba vs. Smt. Urmil Bhasin for specific performance of agreement to sell dated 25.08.2011, seeking direction to the defendant to obtain permission from Haryana Urban Development Authority (for short 'the HUDA') for transfer of the property and to obtain occupation certificate from the concerned Authority and also to get the sale deed executed in respect of suit land alongwith construction thereupon as shown in the plaint.

(2.) Defendant/Petitioner has contested the suit thereby alleging agreement to sell to be forged and fabricated document. The agreement to sell was not signed, nor any consideration was received by the defendant. The recited consideration is claimed to be very meager and is not in consonance with the actual value of the property in question. Transaction in question has been completely denied by the defendant/petitioner.

(3.) Issues were framed on 11.03.2014. Plaintiff examined his witnesses and evidence of the plaintiff was closed on 11.11.2014.