ZORAWAR SINGH Vs. SARWAN SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred against the Judgment and Order dated 28-7-2000 passed by the Division Bench of Punjab and Haryana High Court, allowing the Letters Patent Appeal No. 335 of 1983 preferred by the plaintiff, Sarwan Singh, who since dead, is represented by his legal representatives respondents No. 1/(i)(ii), (iii) and (iv) to this appeal. The order of the single Judge has been set aside and the decree passed by the trial Court in Civil Suit No. 67 of 1971 has been restored, by which suit was decreed in favour of Sarwan Singh for specific performance of agreement of sale.

(3.) It may be briefly indicated that one Kankar Singh was the original owner of the land in question. -orawar Singh and Devinder Singh purchased land from Kankar Singh in respect of which Sarwan Singh filed a suit impleading Kankar Singh as defendant No. 1 and -orawar Singh and Devinder Singh son of -orawar Singh, as defendants Nos. 2 and 3. The plaintiff, Sarwar Singh and defendant No. 1 Kankar Singh are now dead, their legal representatives are on record but for convenience their names are referred instead of that of their heirs.