VEENA RANI Vs. SURAJ BANSAL

JUDGEMENT

(1.) Defendent-Vendor is in appeal.

(2.) For convenience, the parties hereinafter are referred to by their original position before the Court of the First instance i.e. appellant as defendant and respondent as plaintiff.

(3.) Plaintiff filed suit seeking decree of possession by way of specific performance of agreement to sell dtd. 3/2/2006 qua residential house constructed on 215 Square Yards as described in the plaint.