Delhi District Court
Cs No.830/17 vs Ravinder Singh Anand In Cs (Os) No on 18 August, 2017
CS No.830/17 18.08.2017
Present : Mr. Sanjeev Kumar, counsel for the plaintiff.
This is a suit moved under Order XXXVII, Rule 1 (2) of CPC on behalf of the plaintiff. Ld. counsel for the plaintiff relied upon judgment Harjinder Pal Singh vs. Ravinder Singh Anand in CS (OS) No. 2537/2010 decided by Hon'ble High Court of Delhi dated 13.03.2013.
In para 3 of the plaint it is averred by the plaintiff that a sum of Rs.9,00,000/- was paid by the plaintiff to the defendant for getting the plot allotted to the defendant. However, no such agreement is on record. Opportunity is being given to the plaintiff to place on record the agreement on 28.10.2017.
(Jitendra Kr. Mishra) Additional District Judge-01, NDD/PHC/ New Delhi/18.08.2017rd