V.K. Shali, J. - (1.)THIS is a regular second appeal filed by the appellant against the Judgment dated 24.12.2014 passed in RCA No. 63/2014 titled Sh.Vijay Prakash Verma v. Sh.Surinder Singh by virtue of which the order dated 25.11.2014 rejecting the plaint of the appellant under Order 7 Rule 11(d) of the CPC has been upheld.
(2.)BEFORE dealing with the contention of the learned counsel for the appellant, it would be pertinent to give the brief background of the case.
The appellant filed a suit for specific performance, declaration, cancellation and permanent injunction.

(3.)THE case which was set up by the appellant in the plaint was that he had purchased a two room set on the first floor of the property No. 2089, Katra Gokul Shah, Kucha Aqil Khan, Bazaar Sita Ram, Delhi - 110006 vide agreement dated 27.07.1984 and 07.05.1990 from one Smt. Prakash Kaur (since deceased) whose legal heirs have been impleaded as respondent Nos. 2 to 6. It was alleged that the property was purchased for a total consideration of Rs. 1,25,000/ - which was paid on 22.10.1984, 27.07.1984, 08.05.1985 and 07.05.1990 for a sum of Rs. 75,000/ -, Rs. 10,000/ -, Rs. 15,000/ - and Rs. 25,000/ - respectively.