BED RAM Vs. MANMOHAN MALHOTRA & OTHERS

JUDGEMENT

(1.) This application has been filed by plaintiff seeking amendment in paras 6, 8 and in prayer clause of the plaint.

(2.) In para 6, amount of Rs.1,82,72,000/- and 67,10,000/- is sought to be replaced by Rs.52,80,000/- and 22,20,000/- respectively. In the end of para 6, it is proposed to be added that defendants No. 3 and 4 have paid an amount to defendants No. 1 and 2 and Smt. Nirmla Malhotra more than the amount depicted as value of sale deed as per prescribed circle rate in sale deeds under reference.

(3.) In the end of para 8 and in prayer clause, alternative plea and prayer for passing a decree for recovery of earnest money along with interest has been proposed to be incorporated.