NARANG HOUSE BUILDING CO OPERATIVE SOCIETY Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Plaintiff-society has filed this suit seeking injunction against the defendants restraining them for effecting the recovery of Rs. 2,22,627.40 in terms of the impugned demand dated 23rd July, 1976. The case set up in the plaint is that the full amount demanded by the defendants in the year 1971 had been paid to them by the plaintiff and it was so confirmed by the defendants and thereafter nothing remained due. The impugned demand dated 23rd July, 1976 is claimed to be illegal and arbitrary.

(2.) Defendants contested this suit and raised various pleas but it has not been specifically pleaded in the written-statements as to what was the basis of the impugned demand dated 23rd July, 1976.

(3.) On pleadings of the parties, following issues are framed :